(1)Every Municipality, unless sooner dissolved under section 133, shall, subject to the provisions of sub-section (3), continue for a period of five years from the date appointed for its first meeting after its constitution and no longer.(2)The first meeting referred to in sub-section (1) shall mean the meeting, -(a)in the case of a Municipal Corporation, convened for the election of the Mayor; and(b)in the case of a Municipal Council or a Nagar Panchayat, as the case may be, convened for the election of the President.(3)Notwithstanding anything contained in sub-section (1) and sub-section (2), a Municipality constituted upon the dissolution of a Municipality before the expiration of its duration, shall continue only for the remainder of the period for which the dissolved Municipality would have continued under sub- section (1), had it had not been so dissolved.
