Section 4(4) in Haryana Municipal Corporation Act, 1994
(4)As soon as as may be after the commencement of this Act a Corporation comprising of the members as provided under sub-sections (2) and (3) of the section shall be constituted :[Provided that the first election to the Corporation constituted after the commencement of this Act may be held within a period of [[[five years] [Substituted by Haryana Act No. 34 of 2008.]]] of its being notified as a Corporation.]
