Section 6(2) in The Gujarat Municipalities Act, 1963
(2)The number of such councillors shall be-(a)21, in the case of a nagar panchayat;(b)27, if the population of the municipal borough exceeds 25,000 but does not exceed 50,000,(c)36, if the population of the municipal borough exceeds 50,000 but does not exceed 1,00,000,(d)42, if the population of the municipal borough exceeds 1,00,000 but does not exceed 2,00,000, and(e)51, if the population of the municipal borough exceeds 2,00,000.
