13. [Wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] for elections.
- [(1)] [Renumbered by Act 83 of 1976 w.e.f. 8-12-1976.] For the purposes of election of councillors to be elected to fill the seats under [clause (a) of sub-section (1)] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] of section 11, the Government shall, [***] [Omitted by Act 12 of 1983 w.e.f. 24-2-1983.] by notification determine,-(a)the number of territorial [wards] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] into which the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] shall be divided;(b)the extent of each territorial [ward] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.];(c)the number of seats allotted to each territorial [ward] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] which shall be [one [***] [Substituted by Act 12 of 1983 w.e.f. 24-2-1983.]]; and(d)the number of seats, if any, reserved for the [Scheduled Castes, Schedule Tribes, Backward classes and for women] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] in each territorial [ward] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.].[Provided that the territorial [wards] [Inserted by Act 83 of 1976 w.e.f. 8-12-1976.] formed shall comprise, as far as may be, of contiguous blocks.](1A)[ No notification under sub-section (1) shall be called in question in any court of law.] [Inserted by Act 12 of 1983 w.e.f. 24-2-1983.](2)[ and (3) ***] [Inserted by Act 83 of 1976 and omitted by Act 13 of 1979 w.e.f. 23-2-1979.]
