Section 3 in Telangana Municipal Corporations Act, 1994
3. Specification of larger urban area.
(1)Where a notification is issued by the Governor specifying an area as a larger urban area under clause (d) of section 2, a Corporation shall be deemed to have been constituted for such area.(2)The Governor may, from time to time, after consultation with the Corporation, by notification in the [Telangana] [Substituted by G.O.Ms.No.143, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.] Gazette, alter the limits of a larger urban area specified in the notification issued under clause (d) of section 2, so as to include therein or to exclude therefrom, the areas specified in the notification.(3)The power to issue a notification under sub-section (2) shall be subject to such rules as may be made in this behalf and to previous publication.(3A)[ Notwithstanding anything contained in sub-sections (2) and (3), the areas mentioned in Column No. 3 of Schedule 1 of this Act shall stand included and form part of the area governed by the Municipal Corporations shown in the corresponding entry of Column No.4 of the said Schedule:(a)where an elected body of the Gram Panchayat constituted for such area prior to the commencement of the Telangana Panchayat Raj Act, 2018, is in existence, on the date of expiry of the term of such elected body;(b)where no elected body of the Gram Panchayat constituted for such area prior to the commencement of the Telangana Panchayat Raj Act, 2018, is in existence, on the date of such commencement.](4)The Corporation shall, by the said name, be a body corporate, having perpetual succession and a common seal with power to acquire, hold and dispose of property and to enter into contracts and may by its corporate name, sue and be sued.(5)Where any local area which is within the jurisdiction of any other local authority is included in a larger urban area for which a corporation is constituted, the Government may pass such orders as they may deem fit as to the transfer to the Corporation or disposal otherwise, of the assets or institutions of any such local authority in the local area and as to the discharge of the liabilities, if any, of such local authority relating to such assets or institutions.(6)Where any local area for which a Municipality is constituted under the [Telangana Municipalities Act, 1965 (Act VI of 1965)] [Adapted in G.O.Ms.No.142, Municipal Administration & Urban Development (A2) Department, dated 29.10.2015.]. is declared as a larger urban area and a Municipal Corporation is constituted, then the Municipality functioning immediately before such constitution shall be deemed to have been abolished and the said Act shall cease to apply to such larger urban area.(7)Where a Municipality stands abolished under sub-section (6), it shall be competent for the Government to pass such orders as they may deem fit as to the transfer to the Corporations or disposal otherwise, of the assets or institutions of the abolished Municipality and as to the discharge of the liabilities, if any, of such Municipality relating to such assets or institutions.
