(1)The Government may, after consultation with the Nagar Panchayat and subject to the provisions of section 13, by notification declare its intention, -(a)to include within a transitional area, any area adjacent thereto; or(b)to exclude from a transitional area, any area comprised therein; or(c)to specify a transitional area to be a smaller urban area; or(d)to withdraw a transitional area altogether from the operation of this Act.
