Section 6 in The Gujarat Provincial Municipal Corporations Act, 1949
6. [ Duration of Corporation. [Section 6, 6A, 6B and 6C were substituted for Section 6 by Gujarat 16 of 1993, Section 6.]
(1)Every Corporation, unless sooner dissolved, shall continue for its meeting and no longer.(2)A Corporation constituted upon the dissolution before the expiration of its duration, shall continue only for the remainder of the period for which it would have continued under sub-section 111 had it not been so dissolved.
