Section 41A in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
41A. Election to constitute Council.
- An election to constitute a Council shall be completed, -(a)before the expiry of its duration specified in sub-section (1) of section 40; or(b)before the expiration of a period of six months from the date of its dissolution:Provided that, where the remainder of the period for which the dissolved Council would have continued is less than six months, it shall not be necessary to hold any election under this section for constituting the Council for such period.]
