Section 17 in The City of Nagpur Corporation Act, 1948
17. [ [Section 17 was substituted by Maharashtra 41 of 1994, Section 84.]
(1)The Corporation shall, unless sooner dissolved, continue for a period of five years from the date appointed for its first meeting and no longer.(2)A Corporation constituted upon the dissolution of the Corporation before the expiration of its duration shall continue only for the remainder of the period for which the dissolved Corporation would have continued under sub-section (1), had it not been so dissolved.]
