(1)Whenever, in the opinion of the Governor, it is necessary to make provisions for all or any of the purposes of this Act in respect of any area in which industries have been or are being established, the Governor may, by notification, specify such area to be an industrial township and declare his intention so to do.(2)Any inhabitant of the area in respect of which a notification has been published under sub-section (1) may, if he objects to the making of any provision as aforesaid, submit his objection in writing to the Governor within [thirty days] [Substituted 'three months' by Act No. 19 of 2015, dated 24.7.2015.] from the date of publication of the notification.(3)The Governor may, after considering the objection, if any, received by him during the period referred to in sub-section (2), make an order-(a)withdrawing the notification under sub-section (1), or(b)constituting the area specified in the notification or in part thereof as an industrial township for the purposes of this Chapter.(4)The Governor may, by order made after declaration by notification of his intention so to do followed by the consideration of any objection thereto received within [thirty days] [Substituted 'three months' by Act No. 19 of 2015, dated 24.7.2015.] from the date of publication of the notification, add new areas to an industrial township constituted under the section.(5)Where the area in question has already been declared as a notified area under the Bengal Municipal Act, 1932 (Ben. Act XV of 1932), or under this Act, it shall not be necessary to issue any notification declaring the intention of the Governor to specify such area as an industrial township before constituting under section 385B the Industrial Township (Authority) or to invite objections from the inhabitants of the area. In such case, the Governor may, by notification, constitute such area as an industrial township and, upon the publication of such notification, such area shall be deemed to have been duly constituted as an industrial township for the purposes of this Chapter.
