3. [ Declaration etc. of transitional area and smaller urban area. -] [Substituted by U.P. Act No. 12 of 1994.] [(1) Any area specified by the Governor in a notification under clause (2) of Article 243-Q of the Constitution with such limits as are specified therein to be a transitional area or a smaller urban area, as the case may be.
(2)The Governor may, by a subsequent notification under clause (2) of Article 243-Q of the Constitution, include or exclude any area in or from a transitional area or a smaller urban area referred to in sub-section (1), as the case may be.] [Substituted by U.P. Act No. 26 of 1995.](3)[The notifications referred to in sub-sections (1) and (2)] [Substituted by U.P. Act No. 26 of 1995.] shall be subject to the condition of the notification being issued after the previous publication required by Section 4 and notwithstanding anything in this section, no area which is, or is part of, a cantonment shall be declared to be a transitional area or a smaller urban area or be included therein under this section.
