4. Notification of intention to create, alter limits of, or abolish municipality.
(1)The State government may, by notification in the official Gazette and by such other means as it may determine; declare its intention-(a)to constitute any town together with or exclusive of any railway station, village, building or land contiguous to any such town a municipality under this Act;(b)to include within a municipality any local area contiguous to the same ;(c)to exclude from a municipality any local area comprised therein; or(d)to withdraw the whole area comprised in any municipality from the operation of this Act:Provided that no municipality under this Act shall include any military cantonment or part of a military cantonment,(2)Every notification published under subsection (1) shall define the limit of the local area to which is relates.(3)A copy, both in English and the Vernacular of the district, of every notification issued under sub-section (1) shall be posted up in a conspicuous to place in the office of the Municipal Board or, in the case of a notification under clause (a) that subsection, in the office of the District Magistrate and in such other public place as the 'Board or the District Magistrate, as the case may be, may direct and public proclamation shall be made by beat of drum through the municipality or local area concerned that such copy has been so posted up, and is open to inspection in such office.
