Section 5 in Ladakh Autonomous Hill Development Councils Act, 1997
5. Territorial Constituencies.
(1)The Government shall, by notification in the Government Gazette, determine: -(a)the constituencies (which shall be single member constituencies) into which a Council area shall be divided for the purpose of election of members to the Council of that district; and(b)the extent of each constituency.(2)The Government may, from time to time, by notification in the Government Gazette, alter or amend any notification issued under sub-section (1).
