Section 21(2) in Karnataka Municipal Corporations Act, 1976
(2)The ratio between the number of councillors to be elected from each [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] and the population of that [wards] [Substituted by Act 35 of 1994 w.e.f.1.6.1994.] [x x x] [Omitted by Act 35 of 1994 w.e.f.1.6.1994.] shall so far as practicable be the same throughout the city.[Proviso x x x] [Omitted by Act 35 of 1994 w.e.f.1.6.1994.]
