8. Procedure where no Councillor is elected from any ward of a Municipality.
(1)Where, for any reason, a Councillor could not be elected from any of the wards, at an election the State Election Commission shall hold an election within three months to elect a Councillor from that ward.(2)The term of office of a Councillor elected under sub-section(1) shall be co-terminus with the term of the Municipality to which he is elected.
