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

Union of India - Subsection

Section 243U(1) in Constitution of India, 1950

(1)Every Municipality, unless sooner dissolved under any law for the time being in force, shall continue for five years from the date appointed for its first meeting and no longer:Provided that a Municipality shall be given a reasonable opportunity of being heard before its dissolution.