Section 3E(1) in Tamil Nadu District Municipalities Act, 1920
(1)The Governor may alter any classification, notified under sub-section (1) of section 3-B, if in his opinion, the [transitional area] [Substituted for the words 'Panchayat Town' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)] satisfies or ceases to satisfy the conditions referred to in that sub-section.
