(1)Whenever, in the opinion of the [Governor] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994 for 'State Government'.], it is necessary to make provisions for all or any of the purposes of this Act in respect of -(i)any urbanised area which does not fulfil the conditions for being immediately constituted a municipal area under this Act, or(ii)any area which is comprised in a newly developing town, or(iii)any area in which new industries have been or are being established, the [Governor] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994 for 'State Government'.] may, by notification, specify such area and declare [his] [Substituted by West Bengal Act 30 of 1994 w.e.f. 13.7.1994 for ] intention so to do.
