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State of Rajasthan - Section

Section 9 in Rajasthan Municipalities Act, 2009

9. Division into wards.

(1)For purposes of elections, a Municipality shall be divided into such number of wards as is equal to the total number of seats fixed for the Municipality under sub-Section (1) of Section 6.
(2)The representation of each ward shall be on the basis of the population of that ward and shall, as far as possible, be in the same proportion as the total number of seats for the Municipality bear to its population.