Section 3(1) in The Orissa Municipal Corporation Act, 2003
(1)The Governor, having regard to the population of any urban area, the density of population of such area, the revenue generated for the local administration, the percentage of employment in non-agricultural activities, the economic importance or such other activities as may be prescribed, may, by notification, specify such area to be a larger urban area.Explanation. - A population of not less than three lakhs may be considered to be sufficient population for the purpose of declaring a larger urban area.
