(4)Where there is only one elected Councilor set up by a recognized political party in a Municipality, he shall furnish the documents referred to in sub-section (3) in relation to himself :Provided that in the event of any increase in the number of Councilors who are the members of such recognized political party, the provisions of sub-section (3) shall apply as if the first meeting of the Board of Councilors was held or this section came into force, as the case may be, on the date on which such increase took place.
