Section 407(3) in The Punjab Municipal Corporation Act, 1976
(3)Upon dissolution of a Corporation under sub-section (1), the Government shall reconstitute a Corporation as specified under sub-section (2) of Section 3, and election to reconstitute such Corporation shall be completed before the expiration of a period of six months from the date of dissolution:Provided that where the remainder of the period for which the dissolved Corporation would have continued, is less than six months, it shall not be necessary to hold any election under this sub-section for reconstituting the Corporation for such period.
