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[Cites 0, Cited by 0] [Section 243U] [Entire Act]

Union of India - Subsection

Section 243U(4) in Constitution of India, 1950

(4)A Municipality constituted upon the dissolution of a Municipality before the expiration of its duration shall continue only for the remainder of the period for which the dissolved Municipality would have continued under clause (1) had it not been so dissolved.