Section 6C(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)Notwithstanding anything contained in section 6B, where the duration of the Corporation has already expired before the commencement of the Bombay Provincial Municipal Corporation (Gujarat Second Amendment) Act, 1993 (Gujarat 16 of 1993) (hereinafter referred to as "the said date") or is due to expire within one year from the said date, the election to constitute such Corporation shall be held in accordance with the provisions of said amended Act and completed within one year from the said date.
