(7)"notified area" means any area in respect of which the [State Government] [Words 'Provincial Government' substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] has, by a notification issued under sub-section (1) of section 5, declared its intention to impose an improvement levy, and includes any part of such area;
