Section 17B in The City of Nagpur Corporation Act, 1948
17B. Election to constitute Corporation. - An election to constitute the Corporation shall be completed,-
(a)before the expiry of its duration specified in sub-section (1) of section 17; or(b)before the expiration of a period of six months from the date of its dissolution :Provided that, where the remainder of the period for which the dissolved Corporation would have continued is less than six months; it shall not be necessary to hold any election under this section for constituting the Corporation for such period.]
