(4)On the expiry of a period of thirty days from the date of publication of the notification referred to in sub-section (1) and after consideration of the objections, if any submitted, the Government may, by notification, -(a)include within a smaller urban area, any area adjacent thereto; or(b)exclude from a smaller urban area, any area comprised therein; or(c)specify a smaller urban area to be a transitional area; or(d)withdraw a smaller urban area altogether from the operation of this Act.
