139. Publication of results of general elections to the Municipality.
- Where a general election is held for the purpose of constituting or reconstituting a Municipality, there shall be notified by the State Election Commission in the Gazette, as soon as may be, after the results of the elections in all the wards, other than those in which the poll could not be taken for any reason on the date originally fixed under clause (d) of section 105 or for which the time for completion of the election has been extended under the provisions of section 200 have been declared by the Returning Officer under the provisions of section 125 or, as the case may be, section 136, the names of the members elected for those wards and upon the publication of such notification, the Councillors shall be deemed to be duly elected:Provided that the publication of such notification shall not be deemed-(a)to preclude -(i)the taking of the poll and the completion of the election in any ward or wards in which the poll could not be taken for any reason on the date originally fixed under clause (d) of section 105; or(ii)the completion of the election in any ward or wards for which time has been extended under the provisions of section 200; or(b)to affect the duration of the Municipality, if any , functioning immediately before the issue of the said notification.
