Section 14(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(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:Provided further that all municipalities existing immediately before the commencement of this Act shall continue till the expiration of their duration unless sooner dissolved by a resolution passed to that effect by the State Legislature.
