(1)Subject to the provision of sub-section (3) the total number of seats in every Municipality, to be filled by persons chosen by direct election from Municipal constituencies, and the number of seats, if any, to be reserved for the Schedule Castes and for the Schedule Tribes of the Municipality including the number of seats to be reserved for women shall be such as the State Government may dertermine by notification : Provided that one seat may be allotted for population of not less than eight hundred, in larger or smaller Urban Municipal area and not less than such population as the State Government may determine for transitional Municipal Area.
