(1)There shall be constituted by the State Government -(a)a Notified Area Council for every transitional area;(b)a Municipal Council for every smaller urban area; and(c)a Municipal Corporation for every larger urban area, in accordance with the provisions of this Act :Provided that no such Council or Corporation shall be constituted in any urban area or part thereof which the Governor may, having regard to the size of the area and the Municipal services being provided or proposed to be provided by an industrial establishment in that area and such other factors as he may deem fit, by notification, specify to be an industrial township.
