8. [Power to determine the number of wards in municipal areas] [Substituted by, the West Bengal Act 30 of 1994, w.e.f. 13.7.1994, for 'Power to divide municipal areas into wards'.].
- The State Government may, by notification [determine the number of wards in any municipal area] [Substituted by /bid, w.e.f. 131.1994, for 'divide any municipal area into a number of wards',], having regard to population, dwelling pattern, geographical condition and economic considerations of the area included in each ward :Provided that the number of wards in any municipal area shall not be less than nine and shall not exceed, in the case of a municipal area included in Group A, thirty-five, in the case of a municipal area included in Group B, thirty, in the case of a municipal area included in Group C, twenty-five, in the case of a municipal area included in Group D, twenty, and in the case of a municipal area included in Group E, fifteen :[Provided further that the State Government may, by notification, determine the number of wards in the municipal area of a Municipality in such phases as the Government may deem fit.] [Inserted by the West Bengal Act XLV of 1994, w.e.f. 10.10.1994.]
