Section 6(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Prior to the publication of a notification under sub-section (1), the procedure prescribed in sub-sections (3), (4) and (5) of section 3 shall mutatis mutandis be followed.[Provided that, the State Government may dispense with the provisions of subÂsections (3), (4) and (5) of section 3 regarding proclamation and of the proviso to sub-section (1) of this section regarding consultation, in respect of the municipal area, where the population, as per the latest census figures has exceeded three lakhs; and a Corporation under the provisions of [the Bombay Provincial Municipal Corporations Act, 1949] [This proviso was added by Maharashtra 42 of 2011, Section 4 (w.e.f. 24-10-2011).] is being constituted for such area, with the same boundaries.]
