3. Declaration of intention to specify a larger urban area.
(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.(2)A copy of the notification shall be published in at least two leading newspapers of which one shall be in the regional language and a copy of the notification shall also be affixed in a conspicuous place at the office of the Deputy Commissioner and at such other places as the Government may direct.
