(2)The general election in a municipal area to constitute the Board of Councilors shall be held before the expiration of the term of office of the existing Board of Councilors on such date [not earlier than six months prior to the date on which the duration of its term of office would expire under sub-section (2) of section 14,] [Inserted by the West Bengal Act 30 of 1994, we.f. 13 7.1994.] as the State Government may fix for the purpose.
