(1)The State Government, may, by notification, propose any local area to be municipality under this Act:[ ] [Proviso-omitted vide Haryana Act No. 3 of 1994.](2)Every such notification shall define the limits of the local area to which it relates.(3)A copy of every notification under this section, with a translation thereof in such language as the State Government may direct shall be affixed in some conspicuous place in the court-house of the Deputy Commissioner within whose jurisdiction the local area to which the notification relates lies, and in one or more conspicuous places in that local area.(4)The Deputy Commissioner shall certify to the State Government the date on which the copy and translation were so affixed and the date so certified shall be deemed to be the date of publication of the notification.(5)Should any inhabitant desire to object to a notification issued under sub-section (1), he may, within six weeks from the date of its publication, submit his objection in writing through the Deputy Commissioner to the State Government and the State Government shall take his objection into consideration.(6)When six weeks from the date of the publication have expired, and the State Government has considered and passed orders on such objections as may have been submitted to it, the State Government may, by notification, declare [the local area for the purposes of this Act, to be a municipality.] [Substituted for the words 'the local area to be, for the purposes of this Act, a municipality of the first and second class' by Haryana Act No. 12 of 1979.](7)The State Government may, by notification, direct that all or any of the rules which are in force in any municipality shall, with such exceptions and adaptations as may be considered necessary, apply to the local area declared to be a municipality under this section, and such rules shall forthwith apply to such municipality without further publication.(8)[ Omitted.] [Omitted vide Haryana Act 12 of 1979.](9)[ Omitted.] [Omitted vide Haryana Act 12 of 1979.](10)A committee shall come into existence at such time as the State Government may, by notification, appoint in this behalf.
