Section 19(1) in The Mumbai Municipal Corporation Act, 1888
(1)For the purposes of elections to the Corporation,-(a)[ The [State Election Commissioner] [This portion was substituted for the portion beginning with the brackets, letters and words '(a) the area of Greater Bombay' and ending with the words 'by the State Government in the Official Gazette' by Maharashtra 15 of 1991, Section 3(a).] shall, from time to time, by notification in the Official Gazette, divide the area of [Brihan Mumbai] [These words were substituted for the words Greater Bombay by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] into wards and specify the boundaries thereof, so that, as far as practicable, all wards shall be compact areas and the number of persons in each ward according to the latest census figures shall approximately be the same. Each of the wards shall elect only one councillor:]Provided that, before such notification is published, a draft thereof shall be published in the Official Gazette and in such other manner as in the opinion of the [State Election Commissioner] [These words were substituted for the word 'State Government' by Maharashtra 41 of 1994, Section 16(a)(1).] is best calculated to bring the information to the notice of all persons likely to be affected thereby, together with a notice specifying the date on or before which any objections or suggestions will be received, and the date after which the draft will be taken into consideration.[* * * * * * *] [The Explanation was deleted by Maharashtra 15 of 1991, Section 3(b).](b)[ The Assembly roll for the time being in force, on such date as the State Election Commissioner may, by general or special order notify, shall be divided by the State Election Commissioner into different sections corresponding to the different wards in [Brihan Mumbai] [Sub-section (b) was substituted by Maharashtra 11 of 1996, Section 2 (w.e.f. 29.1.1996).]; and a printed copy of each section of the roll so divided and authenticated by the State Election Commissioner or an officer authorised by him, shall be the ward roll for each ward;]
