(3)The number of seats of Councillors notified under sub-section (1) or sub-section (2), shall be,—(a)In the case of a Town Panchayat or a Municipal Council —(i)[twenty-six], where the population in the area of the Town Panchayat or Municipal Council does not exceed twenty thousand, and(ii)Where the population of the Town Panchayat or Municipal Council exceeds twenty thousand, “[twenty-six] councillors for the population of first twenty thousand, and one each for every two thousand and five hundred of the population exceeding twenty thousand, subject to a maximum of [fifty-three] Councillors;(b)In the case of a Municipal Corporation, ___(i)[fifty-six], where the population in the area of the Municipal Corporation does not exceed four lakhs, and(ii)Where the population exceeds four lakhs, ,[fifty-six] councilors for the population of first four lakhs and one each for every ten thousand exceeding four lakhs subject to a maximum of one hundred Councillors].
