(iii)has an occupational pattern in which more than one-half of the adult population are chiefly engaged in pursuits other than agriculture, and if the [Governor] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.71994, for 'State Government''.] is satisfied that if such town is constituted a municipal area, the municipal income from taxation and other sources is likely to be adequate for the discharge of municipal function under this Act, the [Governor] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.71994, for 'State Government''.] may, by notification, declare [his] [Substituted by West Bengal Act 30 of 1994, w.e.f. 13.7.1994, for 'its'.] intention to constitute such town a municipal area under this Act :
