Section 5 — Delimitation of wards.

1 [ 5. Delimitation of wards. 2 [(1) For the purposes of election of councillors, 3 [the area of 4 [ 5 [the Corporation]] shall be divided into single-Member wards in such manner that the population of each of the wards shall, so for as practicable, be the same throughout 3 the area of 4 [ 5 [the Corporation]].] (2) The 6 [ 7 [Central Government]] shall, by order in the Official Gazette, determine,-- (a) the number of wards; (b) the extent of each ward; 8 *** (c) the wards in which seats shall be reserved for the Scheduled Castes;] 9 [(d) The wards in which seats shall be reserved for women; and (e) The manner in which seats shall be rotated under sub-sections (6) and (8) of section 3.]

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