(4)On the expiry of a period of 30 days from the date of publication of the notification referred to in sub section (1) and after consideration of the objections, if any submitted, the Government may, by notification, -(a)Include with the Municipal council area or Town Council area, any area adjacent thereto; or(b)Exclude from the Municipal council area or Town Council area, any area comprised therein; or(c)Withdraw any urban area from the operation of this Act.
