Section 4(1) in Karnataka Municipal Corporations Act, 1976
(1)[The Governor may having regard to the provisions of clauses (a) to (f) of sub-section (1) of section 3 and] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] , subject to the provisions of sub-section (2), by notification,-(a)include within the limits of the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] and local area adjacent thereto; or(b)exclude from the limits of the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] and local area comprised therein; and every such notification shall define the limits of the local area to which it relates.
