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[Cites 0, Cited by 320] [Article 243Q] [Constitution]

Constitution Subarticle

Article 243Q(2) in Constitution of India

(2)In this article, 'a transitional area', 'a smaller urban area' or 'a larger urban area' means such area as the Governor may, having regard to the population of the area, the density of the population therein, the revenue generated for local administration, the percentage of employment in non-agricultural activities, the economic importance or such other factors as he may deem fit, specify by public notification for the purposes of this Part.