Section 5A in The Bombay Provincial Municipal Corporations Act, 1949
5A. [Constitution of Corporation Pursuant to general election held first after inclusion of an area in city.] Deleted by Gujarat 16 of 1993, Section 3.
[6. Duration of Corporation. - (1) Every Corporation, unless sooner dissolved, shall continue for its meeting and no longer.(2)A Corporation constituted upon the dissolution before the expiration of its duration, shall continue only for the remainder of the period for which it would have continued under sub-section 111 had it not been so dissolved.
