Section 32 in Uttar Pradesh Municipal Corporation Act, 1959
32. Delimitation Order.
- [(1) The State Government shall by order-(a)divide a [municipal area] into wards in such manner that the population in each ward shall, so far as practicable, be the same throughout the municipal area;(b)determine the number of wards into which a [municipal area] [Substituted for 'City' by U.P. Act 26 of 1995, S.11 (w.e.f. 28-12-1994).] shall be divided;(c)determine the extent of each ward;(d)determine the number of seats to be reserved for the Scheduled Castes, the Scheduled Tribes, the backward classes or the women.](2)The draft of the Order under sub-section (1) shall be published in the Official Gazette for objections for a period of not less than [seven] [Substituted for 'fifteen' by U.P. Act 26 of 1995, S.11 (w.e.f. 30-05-1994).] days.(3)The State Government shall consider any objection filed under sub-section(2)and the draft Order shall, if necessary, be amended, altered or modified accordingly and thereupon it shall become final.
