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The Delhi Municipal Corporation Act, 1957 5[5. Delimitation of wards.- 6[(1) For the purposes of election of councillors, Delhi shall be divided into single-Member wards in such manner that the population of each of the wards shall, so for as practicable, be the same throughout Delhi.] (2) The Central Government shall, by order in the Official Gazette, determine,- (a) the number of wards; (b) the extent of each ward; 7*** (c) the wards in which seats shall be reserved for the Scheduled Castes;] 8[(d) The wards in which seats shall be reserved for women; and (e) The manner in which seats shall be rotated under sub-sections (6) and (8) of section 3.] 5. Subs. by Act 42 of 1961, s. 3, for section 5 (w.e.f. 12-9-1961). 6. Subs. by Act 55 of 1974, s. 4, for sub-section (1) (w.e.f. 10-1-1975). 7. The word "and" omitted by Act 67 of 1993, s. 6 (w.e.f. 1-10-1993). 8. Ins. by s. 6, ibid. (w.e.f. 1-10-1993). 5A. [Special provision as to delimitation, etc.].- Omitted by the Delhi Municipal Corporation Amendment Act 1993 (67 of 1993), s. 7 (w.e.f. 1-10-1993).    |
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