Section 3(2) in Telangana Municipal Corporations Act, 1994
(2)The Governor may, from time to time, after consultation with the Corporation, by notification in the [Telangana] [Substituted by G.O.Ms.No.143, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] Gazette, alter the limits of a larger urban area specified in the notification issued under clause (d) of section 2, so as to include therein or to exclude therefrom, the areas specified in the notification.
