Section 11(1) in The Howrah Municipal Corporation Act, 1980
(1)The Corporation shall, at its first meeting after the election of members thereto or as soon as may be thereafter, group the wards of the Corporation mentioned in Schedule II into [such number of boroughs as may be determined by the State Government] [Substituted 'at least seven boroughs' by Act No. 24 of 2015, dated 23.11.2015.] so that each borough consists of [at least seven contiguous wards] [Substituted by Act No. 7 of 2014, dated 11.4.2014.], and constitute a Borough Committee for each borough.
