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State of Assam - Section

Section 43 in Gauhati Municipal Corporation Act, 1971

43. Delimitation of wards.

(1)For the purposes of election of councillors the Corporation with the approval of the Government shall
(a)Divide the city into such member of wards as there are councillors to be elected; and
(b)Determine the extent of each ward
(2)Each ward shall return one councillor and all the electors of a ward shall be entitled to vote for election of a councillor from that ward.