Section 4(1) in Karnataka Municipalities Act, 1964
(1)The [Governor] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] may, after consulting the municipal council and subject to the provisions of section 9 [and having regard to the provisions of clauses (a) to (f) of sub-section (1) of section 3] [Inserted by Act 36 of 1994 w.e.f. 1-6-1994.], by notification,-(a)include within a [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] any local area adjacent thereto;(b)exclude from a [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] any local area comprised therein.
