Section 4(2) in Haryana Municipal Corporation Act, 1994
(2)[ Save as provided in sub-section (3), all seats in the Corporation including a Mayor shall be filled by persons chosen by direct election from the territorial constituencies in the Municipal area and for this purpose the Municipal area shall by a notification issued in this behalf be divided into territorial constituencies to be known as wards.] [Substituted by Haryana Act No. 28 of 2018, dated 4.10.2018.]
