(4)On the expiry of a period of thirty days from the date of publication of the notification referred to in sub-section (1) and after consideration of the objections submitted, the Government may, be notification, -(a)include within a transitional area any area adjacent thereto; or(b)exclude from a transitional area, any area comprised therein; or(c)specify a transitional area to be a smaller urban area; or(d)withdraw a transitional area altogether from the operation of this Act.
