(3)The term of five years referred to in sub-section (1) shall be held to include any period which may elapse between the expiry of the said [five] [In Sub-Section (1) and Sub-Section (3) of Section 26, the word 'five' was substituted by the Meghalaya Municipal (Amendment) Act 2010 (Act No. 1 of 2011), published in the Gazette of Meghalaya dated 4th January 2011.] years and the date of the first meeting of the newly constituted Board at which a quorum is present.
