Section 17(2) in The City of Panaji Corporation Act, 2002
(2)A Corporation formed immediately after the commencement of this Act shall continue for a period of one year ["from the date of its constitution"] [For the words 'from the date of publication of this Act, in the Official Gazette' the words 'from the date of its constitution' substituted by the City of Panaji Corporation (Amendment) Act, 2004 published in the Official Gazette (Extraordinary) Series I No.15, dated 18-3-2004 and it came into force w.e.f. 1-4-2003.] or until the new elections are held under the provisions of this Act, whichever is earlier:Provided however, the State Government may extend the term of the Corporation referred to in sub-section (2) above not beyond a period of [two years] [In place of the words 'six months' the words 'One year and six months' is substituted by the City of Panaji Corporation (Amendment) Act, 2005 published in the Official Gazette, Series I No. 46 (Extraordinary No. 2) dated 16-2-2005 and came into force w.e.f. 24-9-2004, subsequent by the City of Panaji Corporation (Amendment) Act, 2006, published in the Official Gazette, Series I No. 3 (Extraordinary No. 4) dated 21-4-2006 and came into force w.e.f. 1-10-2005.], after the expiry of one year, for exceptional reasons.
