(4)(i)For the purpose of election to the Municipality, every Municipal area shall be divided by such authority and in such manner as may be prescribed, into such number of territorial constituencies as may be determined under sub-section (1) to be known Wards having regard to the population, dwelling pattern, geopraphical condition and economic condition of the area included in each constituency :Provided that the ratio of population of each constituency shall, as far as practicable, be the same throughout the Municipal area.(ii)Nothing in sub-section (1) shall affect the existing number of members of a Municipality until the first general election under this Act is held.[***] [Deleted by The Tripura Municipal (Amendment) Act. 2000. w.e.f 6-10-2000.]
