(4)Notwithstanding anything contained in this section, there shall be no bar to the constitution of a Board of Councilors after a general election on account of election not being held [on account of natural calamity or orders of a Court having jurisdiction] [Inserted by the West Bengal Act 30 of 1994, we.f. 13 7.1994.] in a ward or in a number of wards not exceeding one-fourth of the total number of wards constituting the municipal area.
