Section 5(2) in The Chandernagore Municipal Corporation Act, 1990
(2)The Councillors referred in clause (a) of sub-section (1) shall be elected by the constituencies, each constituency electing one Councillor, and for this purpose, each ward shall constitute a constituency:[* * * * * * * * * * * * * *] [Proviso to sub-section (2) omitted by West Bengal Act 36 of 1994.][* * * * * * * * * * * * *] [Sub-sections (3), (4), (5) and (6) omitted by West Bengal Act 36 of 1994.][* * * * * * * * * * * [Sub-sections (3), (4), (5) and (6) omitted by West Bengal Act 36 of 1994.][* * * * * * * * *] [Sub-sections (3), (4), (5) and (6) omitted by West Bengal Act 36 of 1994.][* * * * * * * * * * * *] [Sub-sections (3), (4), (5) and (6) omitted by West Bengal Act 36 of 1994.]
