Section 14(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)An election to constitute a municipality shall be completed,-(a)before the expiry of its duration specified in sub-section (1);(b)before the expiration of a period of six months from the date of its dissolution :Provided that when the remainder of the period for which the dissolved municipality would have continued is less than six months, it shall not be necessary to hold any election under this section for constituting the municipality for such period:[Provided further that the first election to a municipality after the commencement of the Himachal Pradesh Municipal (Second Amendment) Act, 2003, except a municipal council constituted by upgrading an existing Nagar Panchayat, may be held with in a period of two years of its being notified as a municipality.] [Second proviso substituted vide Act No. 7 of 2003 w.e.f. 15-11-2002.]
