Section 3(2) in Haryana Municipal Corporation Act, 1994
(2)The Government may, from time to time, by notification in the Official Gazette, declare any municipality including area comprising rural area or a Part thereof, if any, to be a Corporation known as "the Municipal Corporation of ____________ (Name of Corporation)" :Provided that no municipality [or municipalities] [Inserted by Haryana Act No. 20 of 2010 w.e.f 31.5.1994.] including area, comprising rural area or a Part thereof, if any, shall be so declared to be a Corporation unless the [existing] [Inserted by Haryana Act No. 6 of 2019, dated 23.1.2019.] population thereof [is three lacs or more] [Substituted for 'exceeds five lacs' by Haryana Act No. 12 of 2002.].[Explanation. [Inserted by Haryana Act No. 6 of 2019, dated 23.1.2019.] - "existing population" means the population projected for the year in which the constitution of the Corporation is being considered as per the following formula, namely: -EP = P X (1+AGR/100)n ; where -(i)EP- refers to existing population;(ii)P - refers to the population defined in clause (45) of section 2;(iii)AGR - refers to the annual growth rate in percent obtained from the last decennial census;(iv)n - refers to the number of years from the last decennial census year to the year in which the constitution of the Corporation is being considered.]
