Section 182 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
182. provided under this Act before the end of six months from the date of such dissolution:
Provided that where the remainder of the period for which the dissolvedCorporation would have continued is less than six months it shall not be necessary tohold an election under this section for constituting a Corporation for such period.(8)A corporation constituted upon the dissolution before the expiration of itsduration shall continue only for the remainder of the period for which the dissolvedcorporation would have continued had it not been so dissolved.(9)An order of dissolution of the corporation under sub-section (1) together with astatement of the reasons therefor shall be laid before both Houses of the State
