(1)The first general election of the Board of Councilors of a municipal area newly constituted shall be held [within a period of six months from the date of the notification under section 6 or sub-section (3), or sub-section, (4) of section 378, as the case may be] [Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994, for at such time as the State Government may prescribe].
