Section 3P in Tamil Nadu District Municipalities Act, 1920
3P. Formation of town panchayats.
(1)The Governor-(a)may, having regard to the revenue generated for local administration, the percentage of employment in non-agricultural activities, the economic importance or such other factors as he deems fit, by notification, classify and declare every local area comprising a revenue village or villages or any portion of a revenue village or contiguous portions of two or more revenue villages and having a population estimated at less than thirty thousand as a panchayat town for the purposes of this Act; and(b)shall, by notification, specify the name of such panchayat town.(2)In every panchayat town declared as such under sub-section (7), there shall be established a town panchayat.(3)(a)The Governor may, by notification, exclude from a panchayat town any area comprised therein.(b)In regard to any area excluded under clause (a), the Governor may, by notification under sub-section (1), declare it to be a panchayat town or include it in any contiguous panchayat town under clause (c)(i).(c)The Governor may, by notification,-(i)include in a panchayat town any local area contiguous thereto; or(ii)cancel or modify a notification issued under sub-section (1); or(iii)alter the name of the panchayat town specified under clause (b) of sub-section (1).(d)Before issuing a notification under clause (a) or under clause (b) read with sub-section (1) or under clause (c), the Governor shall give the town panchayat or town panchayats which will be affected by the issue of such notification, a reasonable opportunity for showing cause against the proposal and shall consider the explanations and objections, if any, of such town panchayat or town panchayats.(4)Any rate-payer or inhabitant of such area or any town panchayat concerned may, if he or it objects to any notification under sub-section (1) or subsection (3), appeal to the High Court within such period as may be prescribed.
