Section 3(5) in The Bombay Provincial Municipal Corporations Act, 1949
(5)The Corporation constituted for the City and functioning immediately before the alteration of the limits of the City shall, subject to the addition or exclusion of members under sub-section (3) and the other provisions of this section continue to function till the expiry of its term under this Act and on such expiry it shall be reconstituted in the manner provided in this Act.Explanation. - In this section, unless the context otherwise requires,-
