Section 349(1) in Karnataka Municipalities Act, 1964
(1)the Governor may, having regard to the factors mentioned in clauses (a), (b), (c), (d), (e) and (f) of subsection (1) of section 3, and subject to the provisions of section 9 specify, by notification, any area to be a transitional area:Provided that no such area shall be so specified as a transitional area unless,-(a)such area contains a population of not less than ten thousand but less than twenty thousand;(b)the density of population in such area is not less than four hundred inhabitants to one square kilometer of area;(c)the percentage of employment in non-agricultural activities is not less than fifty percent of the total employment:Provided further that if a Taluka Head quarters is situated in such area, the Governor may, specify such area to be a transitional area even though it contains population of less than ten thousand.
