8. [ Duration of the municipalities, and the councillors. [Sections 8 and 8A were substituted for Section 8, by Gujarat 17 of 1993, section 10 w.e.f. 20-08-1993.]
(1)Every municipality, unless sooner dissolved shall continue for five years from the date appointed for its first meeting and no longer.(2)The term of office of the councillors shall be co-extensive with the duration of the municipality.(3)An election to constitute a municipality shall be completed before the expiry of its duration specified under sub-section (1).
