54. Division of municipal area into territorial constituencies.
(1)For the purpose of election of members under, -(a)clause (a) of Section 18; or(b)clause (a) of Section 35; or(c)clause (a) of Section 52,as the case may be, the Government shall, having regard to population, extent of area and geographical features, divide a larger urban area or a smaller urban area or a transitional area into a number of territorial constituencies to be known as wards, and each ward shall elect only one member.(2)Delimitation of wards shall be done in such manner that, -(i)the localities included in a ward are contiguous and form a compact territorial block,(ii)the population of all the wards, as far as practicable, is the same throughout the municipal area,(iii)the numbering of the wards is continuous and in accordance with the prescribed procedure.
