Section 16(1) in The Manipur Municipalities Act,1994.
(1)In respect of a municipality having population of three lakhs or more there shall be constituted by the State Government, by order, such number of Wards Committees as may be, determined by it, so however, that each Wards Committee shall consist of not less than five wards:Provided that in constituting Wards Committees, the State Government shall maintain geographical contiguity as far as possible.
