(1)A general election of the Councillor specified in Clause (a) of Section 8 shall be completed -(a)for the purpose of constituting new Municipality, as soon as may be, but not later than six months, after the publication of the notification referred to in Sub-section (2) of Section 4;(b)for the purpose of reconstituting a Municipality, before the expiry of a period of five years from the date appointed for its first meeting referred to in Clause (a) of Sub-section (2) of Section 47 :[* * *](c)[* * *] [Omitted vide O.A. No. 8 of 1996 Orissa Gazette Extraordinary No. 471 dated 2.6.1996, w.e.f. 21.4.1996.]
