Section 5(2) in The Howrah Municipal Corporation Act, 1980
(2)The [sixty-six] [Substituted 'fifty' by Notification Act No. 24 of 2015, dated 23.11.2015.] Councillors referred to in clause (a) of sub-section (1) shall be elected by the constituencies, each constituency electing one Councillor, and for this purpose each ward of the Corporation described in Schedule II shall constitute a constituency.[* * * * * *] [[Sub-section (3) omitted by W.B. Act 36 of 1994, which was as under :-'(3) The three Aldermen referred to in clause (c) of sub-section (1) shall be elected in such manner as may be prescribed.']]
