(2)The Government may, by notification,-(a)exclude any municipal area from the operation of this act; or(b)exclude from a municipal area comprised therein and defined in the notification ; or(c)divide any municipal area into two or more municipal areas; or(d)unite two or more municipal areas; or(e)unite the territorial area of a Panchayat geographically lying adjacent to a Municipal area, with the Municipality; or(f)convert a Village Panchayat into a [Town Panchayat or a Municipal Council] [ Substituted 'Town Panchayat' by Act 14 of 1999, w.e.f. 24-3-1999.]; or(g)convert a Town Panchayat into a Municipal Council; or(h)convert a Municipal Council into a Municipal Corporation:[Provided that, before issuing such a notification the requirements under Article 243Q and sub-section (1) shall be fulfilled and the suggestions and opinions of the Village Panchayat or Town Panchayat or Municipal Council or Municipal Corporation concerned, shall be considered.] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]Provided further that any notification issued under this sub-section shall not be brought into force except in such a way as to coincide with the expiry of the term of the existing Municipal Council or Village Panchayat in that territorial area.
