11B. [ Delimitation Order. - (1) The State Government shall by order, determine, -] [Inserted by U.P. Act No. 7 of 1953.]
(a)[ the number of wards into which each municipal area shall be divided for purposes of elections to the municipality;] [Substituted by U.P. Act No. 12 of 1994.](b)the extent of each ward;(c)[* * *] [Omitted by U.P. Act No. 12 of 1994.](d)[ the number of seats to be reserved for the Scheduled Castes, the Scheduled Tribes, the Backward Classes and the women.] [Substituted by U.P. Act No. 12 of 1994.](2)The draft of the Order under sub-section (1) shall be [published in the manner prescribed for a period of not less than seven days] [Substituted by U.P. Act No. 26 of 1995.].(3)The State Government shall consider any objections [* * *] [The words 'and the comments', omitted by U.P. Act No. 26 of 1995.] filed under sub-section (2) and the draft order shall, if necessary, be amended, altered or modified accordingly and thereupon it shall become final.
