(1)Every urban local authority shall, within one year from the commencement of this Act or within such further time as the Government may allow in the case of such authority, notify in the prescribed manner the localities, divisions, wards, streets or portions of streets, its local area which shall be reserved for residential purposes.(2)An urban local authority may, at any time subsequent to the issue of a notification under sub-section (1), notify additional localities, divisions, wards, streets or portions of streets, as areas which shall be reserved for residential purposes.(3)A notification issued under sub-section (1) or sub-section (2) may declare that operations in any factory, workshop or work-place in existence at the time when it comes into force, or that the continuance of any offensive trade carried on by any person at such time shall be subject to such restrictions, limitations and conditions as may be specified in the notification.
