Section 13B in Karnataka Municipal Corporations Act, 1976
13B. Determination of Areas.
- The State Government shall by order determine,-(a)the areas into which each Ward may be divided; and(b)each area shall comprise the polling area of one or more contiguous polling stations in a ward, but in any case not exceeding total area of five such polling stations:Provided that polling area of any polling station shall not be divided into two or more areas.
