(1)Every smaller urban area shall be classified by the Government, by notification, as a "Class 'A' smaller urban area" or a "Class 'B' smaller than area" or a "Class 'C' smaller urban area" :Provided that no such classification shall be made unless, -(a)in the case of a Class 'A' smaller urban area, the population of such area is one lakh or more, but is less than three lakhs;(b)in the case of Class 'B' smaller urban area, the population of such area is fifty thousand or more, but is less than one lakh; and(c)in the case of a Class 'C' smaller urban area, the population of such area is fifteen thousand or more, but is less than fifty thousand.
