(b)remain valid for one year from the date of constitution of such area a municipal area [or for such period for which it was granted under the West Bengal Panchayat Act. 1973, whichever is greater.] [Substituted by section 28 of the W. B. Act 16 of 2002, w.e.f. 2.9.2002 for 'unless the Board of Councilors, on an application made in this behalf, allows an extension of such period'.]
