- On the expiry of [thirty days] [Substituted 'three months' by Act No. 11 of 2015.] from the date of publication of the notification in the Official Gazette and after consideration of all or any of the objections which may be submitted, the[Governor] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13,7.1994, for 'State Government'.] may, by notification, constitute such town or any specified part thereof a municipal area [with a specific nomenclature] [Inserted by s. 4(a) of the West Bengal Act 8 of 2013 w.e.f. 15.5.2013.] under this Act.[Provided that the Governor may change the nomenclature of a municipal area under this sectionProvided further that for change of nomenclature of a municipal area the provisions of section 4 and section 5 shall mutatis mutandis be followed.] [Proviso added by s. 4(b), West Bengal Act 8 of 2013 w.e,f. 15.5.2013.]
