Section 355B(4) in Karnataka Municipalities Act, 1964
(4)A Town Panchayat shall be duly constituted for the transitional area under this Act, within a period of six months from the date of declaration referred to in sub-section (1) and from the date of first meeting of the Town Panchayat as so constituted the body exercising the powers and performing the duties of the Town Panchayat shall stand dissolved.
