(1)Every municipality unless sooner dissolved under any law for the time being in force, shall continue for five years from the date appointed for its first meeting:Provided that a municipality shall be given a reasonable opportunity of being heard before its dissolution :Provided further that all municipalities existing immediately before the commencement of the Constitution (Seventy-fourth Amendment Act, 1992 shall continue till the expiration of their duration unless sooner dissolved by a resolution passed to that effect by the State Legislature.
