9. Procedure for constitution, abolition, etc., of [smaller urban areas] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.].
- Not less than [thirty days] [Substituted by Act 20 of 1995 w.e.f. 7-7-1995.] before the publication of any notification declaring any local area to be a [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.], or altering the limits of any such [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] or declaring that any local area shall cease to be [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.], the [Governor] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] shall cause to be published in the official Gazette, in English and Kannada, and to be posted up in conspicuous places in the said local area in Kannada, a proclamation announcing that it is proposed to constitute the local area to be [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.], or to alter the limits of the [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] in a certain manner, or to declare that the local area shall cease to be a [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.], as the case may be, and requiring all persons who entertain any objection to the said proposal to submit the same, with the reasons therefor, in writing to the [Director of Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] within [thirty days] [Substituted by Act 20 of 1995 w.e.f. 7-7-1995.] from the date of the said proclamation, and whenever it is proposed to add to or exclude from a [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] any inhabited area, it shall be the duty of the municipal council also to cause a copy of such proclamation to be posted up in conspicuous places in such area. The Commissioner shall, with all reasonable despatch, forward every objection so submitted to the [Governor] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.].No such notification as aforesaid shall be issued by the [Governor] [Substituted by Act 22 of 2000 w.e.f. 29-11 -2000.] unless the objections, if any, so submitted are in [his] [Substituted by Act 22 of 2000 w.e.f. 29-11 -2000.] opinion insufficient or invalid.
