(2)in this section, "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 notification under Clause (2) of Article 243 (Q) of the Constitution.[Provided that before publication of the notification under this subsection, the State Government shall publish in the prescribed manner a draft of such notification inviting objections and suggestions from all persons likely to be affected thereby with such period as may be prescribed, and shall consider the objections and suggestions, if any, as may be received on the said draft.]Explanation. - For the purposes of this section -(a)save as may otherwise be deemed fit by the Governor, a population of not less than ten thousand, twenty five thousand and three lakhs, respectively, may be taken as sufficient population for the purpose of specifying respectively "a transitional area" "a smaller urban area" and "a larger urban area".(b)the factors relating to density of population, percentage of employment in non-agricultural activities, generation of revenue for local administration, economic importance and such other factors for the purpose specifying, "a transitional area" "a smaller urban area" and "a larger urban area" shall be such as the Governor may, from time to time, determine.
