(1)The State government may, by notification in the official Gazette and by such other means as it may determine; declare its intention-(a)to constitute any town together with or exclusive of any railway station, village, building or land contiguous to any such town a municipality under this Act;(b)to include within a municipality any local area contiguous to the same ;(c)to exclude from a municipality any local area comprised therein; or(d)to withdraw the whole area comprised in any municipality from the operation of this Act:Provided that no municipality under this Act shall include any military cantonment or part of a military cantonment,
