(4)[A general election to the Municipality shall be held within six months of its dissolution] [Substituted by the West Bengal Act 22 of 2000, w.e.f. 1.9.2000 for 'The State Government shall hold a general election to the Municipality within six months of its dissolution and shall take steps'.] for the constitution of a new Board of Councilors immediately thereafter:][Provided that the new Board of Councilors shall continue only for the remainder of the period of which the dissolved Municipality would have continued had it not been so dissolved:Provided further that when the period for which the Board of Councilors would have continued is less than six months, it shall not be necessary to hold any elections for constituting a new Board of Councilors for such period.] [[Substituted by the West Bengal Act 30 of 1994, w.e.f. 13.7.1994 old section read as :'Provided that the period of six months as aforesaid may be extended by an order to be made by the State Government in this behalf by a further period, not exceeding six months, if circumstances considered unavoidable by the State Government and recorded in the order'.]]
