Section 21(1) in Karnataka Municipal Corporations Act, 1976
(1)For purposes of election of councillors Government shall, by notification, determine,-(a)the [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] into which the city shall be divided and the extent of each division;(b)the number of seats [alloted to each ward which shall be one] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.];(c)the number of seats reserved for the Scheduled Castes, the Scheduled Tribes, [Backward Classes and women] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] and the [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] in which such seats shall be reserved.
