(6)When six weeks from the date of the publication have expired, and the State Government has considered and passed orders on such objections as may have been submitted to it, the State Government may, by notification, declare [the local area for the purposes of this Act, to be a municipality.] [Substituted for the words 'the local area to be, for the purposes of this Act, a municipality of the first and second class' by Haryana Act No. 12 of 1979.]
