Section 8(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)An election to constitute a Corporation shall be completed -(a)before the expiry of its duration specified in sub-section (1);(b)before the expiration of a period of six months from the date of its dissolution under Section 538 :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 top hold any election for constituting the Corporation for such period.
