Section 9(2) in The City of Nagpur Corporation Act, 1948
(2)[ The State Election Commission shall, from time to time by notification in the Official Gazette, specify for the City the number and boundaries of the wards into which the City shall be divided for the purpose of the ward election of Councillors, [so that, as far as practicable, all words shall be compact areas and the number of persons in each ward according to the latest census figures shall approximately be the same, each of the wards shall elect only one Councillor;] [Sub-section 9(2) was substituted by Maharashtra 8 of 2002, Section 8(b).]Provided that, before any notification is issued under this sub-section, a draft thereof shall be published in the Official Gazette and in such manner, as in the opinion of State Election Commission is best calculated to bring the information to the notice of all persons likely to be affected thereby, together with a notice specifying the date on or before which any objections or suggestions will be received and date after which the draft will be taken into consideration.Explanation. - For the purpose of this Act, the expression "latest census figures", obtaining in sub-section (2), shall mean,-(a)The figures of the latest census finally published and pending publication of final figures of the latest census shall mean the provisional figures published of such census; and(b)Where the relevant final or provisional figures of the latest census are not available, the final relevant figures of the census immediately preceding the latest census.][* * *] [Sub-section (3) and (4) were deleted by Maharashtra 41 of 1994, Section 79(c).]
