3. Declaration of intention to constitute a municipal area.
- Whenever it appears to the [Governor] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.71994, for 'State Government''.] that any town, together with, or exclusive of, any railway station, village, land or building in the vicinity of any such town -(i)contains a population of not less than [30,000] [Substituted by section 3 of the West Bengal Municipal (Amendment) Act, 2002 (W,B. Act 16 of 2002), w.e.f. 15.9.2004, for '20,000'.] inhabitants,(ii)has a density of population of not less than seven hundred and fifty inhabitants per square kilometre of area, and(iii)has an occupational pattern in which more than one-half of the adult population are chiefly engaged in pursuits other than agriculture, and if the [Governor] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.71994, for 'State Government''.] is satisfied that if such town is constituted a municipal area, the municipal income from taxation and other sources is likely to be adequate for the discharge of municipal function under this Act, the [Governor] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.71994, for 'State Government''.] may, by notification, declare [his] [Substituted by West Bengal Act 30 of 1994, w.e.f. 13.7.1994, for 'its'.] intention to constitute such town a municipal area under this Act :[Provided that notwithstanding anything contained in clauses (i) to (iii) of this section, the State Government may, by notification, determine separate conditions to constitute any area of the hill areas a municipal area] [Proviso added by the West Bengal Act 13 of 1995, w.e.f. 5.9.1995.]
