(1)The Government may, after making such inquiry, as it may deem fit, and having regard to, -(a)the population of any urban area;(b)the density of population therein;(c)the revenue generated for the local administration of such area;(d)the percentage of employment in non-agricultural activities in such area;(e)the economic importance of such area; and(f)such other factors, as may be prescribed;by notification, declare its intention to specify, such area to be a larger urban area:Provided that no such declaration shall be made unless, -(i)the population of such area is three lakhs or more; and(ii)the revenue generated from tax and other sources exceeds such amount per capita per annum as may be specified by the Government, by notification, from time to time.
