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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.]    |
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