Section 20(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)An election to constitute a Municipal Corporation shall be completed :-(a)before the expiry of its duration specified in sub-section (1);(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 Municipal Corporation would have continued is less than six months, it shall not be necessary to hold any election under this section for constituting the Municipal Corporation for such period.
