(1)For the purpose of election of Councillors to Municipalities, 5[State Election Commission or the officer authorised by it in this behalf] shall, after previous publication of the proposals inviting objections or suggestions, if any and after considering f he same, divide the Municipalities into as many wards as there are number of seats as notified under section 6 6[and determine the boundaries thereof]:Provided that the population of each ward in a Municipality shall, as far as practicable, be equal.
