Section 11(4A) in Kolkata Municipal Corporation Act, 1980
(4A)[ In case of any casual vacancy in the office of the Chairman caused by death, resignation, removal or otherwise, the members shall, in accordance with such procedure as may be determined by regulations, elect one of the Councilors to fill up the vacancy.] [Inserted by Notification Act No. 22 of 2013, dated 10.1.2014 (w.e.f. 22.12.1983).]
