Section 66B in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
66B. [ Determination of areas. [Section 66B to 66E added by Maharashtra 21 of 2009, Section 13.]
- The State Government shall, by order published in the Official Gazette, determine, -(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.
