Section 5 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
5. Effect of re-classification of a municipal area.
- Whenever the classification of a municipal area is changed under section 4, all the relevant-provisions of this Act applicable to the class of the municipal area into which the said area is re-classified, shall, with effect from the date of such re-classification, apply to the said re-classified municipal area:Provided that, such re-classification shall not affect the constitution of the Council as constituted immediately before such re-classification and every order issued under sub-section (1) of Section 10 by reason of such re-classification shall take effect for the purposes of the next general election immediately following after the date of such order.
