Section 3 in Karnataka Municipal Corporations Act, 1976
3. [Specifying larger urban area and establishment] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] of Corporation, etc.
- [(1) The Governor may, having regard to,-(a)the population of any area;(b)the density of population of such area;(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;specify by notification such area to be larger urban area;Provided that no such area shall be so specified as a larger urban area unless,-(a)such area contains a population of not less than three lakhs;(b)the density of population in such area is not less than three thousand inhabitants to one square kilo meter of area;(c)the revenue generated from such area for the local administration in the year of the last preceding census is not less than rupees six crores per annum or an amount calculated at the rate of rupees two hundred per capita per annum, whichever is higher;(d)the percentage of employment in non-agricultural activities is not less than fifty percent of the total employment:Provided further that no such notification shall be issued except after consulting the local authority, if any, concerned.(1A)Any area specified as larger urban area under sub-section (1) shall be deemed to be a city and a corporation shall be established for the said city.(1B)The name of the city shall, where the local area having two or more local authorities form the city, be as determined by the Governor.] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.](2)The Corporation shall be a body corporate by the name "the Corporation of the City of ................" and shall have perpetual succession and common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and to contract and may, by the said name, sue and be sued.[Provided that the "Corporation of City of Bangalore" shall be called the "Bruhat Bangalore Mahanagara Palike".] [Inserted by Act 2 of 2009 w.e.f. 13.01.2009.]
