Section 31 in Uttar Pradesh Municipal Corporation Act, 1959
31. Provision of wards.
(1)For the purpose of the election of Corporators[each municipal area] [Substituted for 'every city' by U.P. Sact 26 of 1995, S.10 (w.e.f. 28-12-1994).] shall be divided into [territorial constituencies to be known as] [Inserted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] wards in the manner provided in Section 32 and there shall be a separate electoral roll for each ward.(2)[ Each ward shall be represented by one Corporator in the Corporation.] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).](3)[* * *] [Omitted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).]
