Section 317 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
317. [ Re-Constitution of Council after dissolution. [Section 317 was substituted by Maharashtra 41 of 1994, Section 157.]
- When a Council is dissolved under Section 313, general elections shall be held to constitute the Council on such date as may be specified by the State Election Commissioner:Provided that an election to constitute the Council shall be completed before the expiration of a period of six months from the date of dissolution of the Council.]
