(2)A Municipality dissolved [under sub-section (1) or sub-section (1A)] [Substituted 'under sub-section (1)' by Act 14 of 1999, w.e.f. 24-3-1999.] shall be reconstituted within such time as the Government may specify in that behalf which shall not be later than six months from the date of dissolution:Provided that where the remainder of the period for which the dissolved Municipality would have continued is less than six months, it shall not be necessary to hold any election for reconstituting the Municipality for such period.
