Section 71C(4) in The Punjab Municipal Corporation Law (Extension to Chandigarh) Act, 1994
(4)The Corporation reconstituted upon the dissolution of the existing 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 Section 7 had it not been so dissolved."After Section 407, insert, -"407A. Appointment of a person to carry out the work of Corporation in certain cases. - (1) All powers and duties of the Corporation may, till it remains dissolved and is reconstituted shall be exercised and performed by such persons or authority as the Government may appoint in this behalf.
