23. Division of Municipal Council area/Town Council Area into territorial Constituencies.
(1)For the purpose of election of members under section 9 or section 21, as the case may be, the Government shall, having regard to population, extent of the area and geographical area, divide the municipal council, or town council into territorial constituencies to known as 'wards' and each ward shall elect only one member.(2)Delimitation of wards shall be done in such manner that(a)The localities included in a ward are contiguous and form a compact territorial block,(b)The population of all the wards as far as practicable, is the same through out the municipal council area or town council area,(c)The numbering of the wards is continuous and in accordance with the prescribed procedure.
