Section 264A in Gujarat Municipalities (Amendment) Act, 1968
264A. Constitution of notified areas.- (1) The State Government may by notification declare that with respect to some or all of the matters upon which a municipal fund may be expended under this Act, improved arrangements are required within a specified area, which, nevertheless, it is not expedient to constitute as a municipal borough under section 4.
(2)An area in regard to which a notification has been issued under sub-section (1) is hereinafter called a notified area.
