Section 21 in Karnataka Municipal Corporations Act, 1976
21. Determination of [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.], etc.
(1)For purposes of election of councillors Government shall, by notification, determine,-(a)the [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] into which the city shall be divided and the extent of each division;(b)the number of seats [alloted to each ward which shall be one] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.];(c)the number of seats reserved for the Scheduled Castes, the Scheduled Tribes, [Backward Classes and women] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] and the [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] in which such seats shall be reserved.(1A)[ No notification under sub-section (1) shall be called in question in any court of law;] [Inserted by Act 13 of 1983 w.e.f.24.2.1983.](2)The ratio between the number of councillors to be elected from each [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] and the population of that [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] [x x x] [Omitted by Act 35 of 1994 w.e.f.1.6.1994.] shall so far as practicable be the same throughout the city.[Proviso x x x] [Omitted by Act 35 of 1994 w.e.f.1.6.1994.](3)The State Government may make rules for the purposes of sub-sections (1) and (2).
