Section 11(1) in Kolkata Municipal Corporation Act, 1980
(1)The Corporation shall, at its first meeting after a general election or as soon as may be at any meeting subsequent thereto, group the wards of the Corporation which are contiguous into [sixteen] [Substituted 'fifteen' by Act No. 7 of 2015, dated 5.6.2015 (w.e.f. 12.11.1983).] Boroughs, each consisting of such number of wards as the Corporation may determine, and constitute a Borough Committee for each such borough.
