Section 5F in Chennai City Municipal Corporation Act, 1919
5F. Constitution of area sabha.
(1)There shall be constituted by the council, an area sabha for each area in a ward in the municipal area.(2)Each ward shall consist of such number of area sabhas not exceeding ten, as may be prescribed.(3)An area sabha shall comprise of the entire geographical territory in which all the persons registered in the electoral rolls pertaining to one or more polling booths in such territory are ordinarily resident.(4)Each area sabha shall consist of the elected councilor of the ward and all the persons registered in the electoral rolls of the area.
