Section 38(2) in The Punjab Municipal Corporation Act, 1976
(2)[ The election under sub-section (1) shall be conducted at a meeting of the Corporation to be convened immediately after the meeting held for making and subscribing oath or affirmation by the councillors under section 35 but not later than one month from the date on which election of the councillors is notified under section 17.] [Substituted by Act 5 of 1994.]
