(1)An election to constitute a Municipality shall be completed, -(a)before the expiry of its duration specified under sub-section (1) of Section 55; or(b)before the expiry of a period of six months from the date of its dissolution:Provided that where the remainder of the period for which the dissolved Municipality would have continued, is less than six months, is shall not be necessary to hold any election for constituting the Municipality for such period.(2)The first election to a Municipal Corporation a Municipal Council or a Nagar Panchayat, as the case may be, constituted after the commencement of this Act, shall be held within a period of six months from the date of its constitution as such.
