Section 29(9) in The Maharashtra Municipal Corporations Act, 1949
(9)The Wards Committee shall meet at least once in every month at its Ward Office.[29B. Determination of areas. - The State Government shall, by order published in the Official Gazette, determine namely, -(a)the areas into which each electoral ward may be divided; and(b)the territorial extent of each area, which shall necessarily include the entire geographical territory in which all persons mentioned in the electoral roll of any polling booth in such territory, or, if the Government so decides, two or more contiguous polling booths (not exceeding five such polling booths) in such territory, are ordinary resident.
