Section 3 in West Bengal Municipal Corporation Act, 2006
3. Declaration of intention to constitute Corporation area.
- Whenever it appears to the Governor that any one or more than one municipal are together with, or exclusive of, any railway station, village within the jurisdiction of any Gram Panchayat constituted under the West Panchayat Act, 1973, (West Ben. Act XLI of 1973) land, or building, in the vicinity, in the such area-(i)contains a population of not less than 5 lakh inhabitants,(ii)has a density of population of not less than three thousand inhabitants per square kilometre of area, and(iii)has an occupational pattern in which more than three-forth of the adult population are chiefly engaged in pursuits other than agriculture, andif the Governor is satisfied if such area is constituted a Corporation area, the income of the Corporation from taxation and other sources is likely to be adequate for the discharge of the functions of the Corporation under this Act, the Governor may, by notification, declare his intention to constitute such area a Corporation area under this Act:Provided that notwithstanding anything contained in clauses (i) to (iii), the State Government, having due regard to population, density of population, geographical condition, historical importance and economic consideration of any area including the hill areas, may, by notification, determine separate conditions to constitute such area a Corporation area.
