Section 72A(2) in The Chhattisgarh Municipalities Act, 1961
(2)The Council shall be competent to determine the number of Ward Committees to be constituted within the area of a Municipal Council or Nagar Panchayat as the case may be and the territorial area of each such Wards Committee:Provided that the wards included in the territorial area of a Wards Committee shall be contiguous.
