Section 48A(1) in The Chhattisgarh Municipal Corporation Act, 1956
(1)There shall be constituted Ward Committees within the territorial area of a Municipal Corporation having a population of three lakhs or more. The Wards Committee shall be constituted within thirty days from the date of election of Speaker under sub-section (1) of Section 18.Provided that the Corporation having a population of less than three lacs may also constitute wards Committees in its territorial area.
