Section 6C in The Gujarat Provincial Municipal Corporations Act, 1949
6C. Transitory provision.
(1)Notwithstanding anything contained in section 6B, where the duration of the Corporation has already expired before the commencement of the Bombay Provincial Municipal Corporation (Gujarat Second Amendment) Act, 1993 (Gujarat 16 of 1993) (hereinafter referred to as "the said date") or is due to expire within one year from the said date, the election to constitute such Corporation shall be held in accordance with the provisions of said amended Act and completed within one year from the said date.(2)Where the duration of existing Corporation expires after one year from the said date, the election to constitute such Corporation shall be completed before the expiry of its duration.] [Sub-section (2) to (8) were substituted for the original 'sub-sections (2) to (4)' by Gujarat 16 of 1993, Section 5.]
