(1)For the purpose of election of members under, -(a)clause (a) of Section 18; or(b)clause (a) of Section 35; or(c)clause (a) of Section 52,as the case may be, the Government shall, having regard to population, extent of area and geographical features, divide a larger urban area or a smaller urban area or a transitional area into a number of territorial constituencies to be known as wards, and each ward shall elect only one member.
