Section 10(2) in The Manipur Municipalities Act,1994.
(2)An election under sub-section (1) shall take place-(a)within twenty-one days from the date of notification of the result under section 22;(b)in the case of vacancy in the office of the Chairperson on account of any reason other than the expiry of the term of office of the Chairperson, within twenty-one days from the date of the occurrence of the vacancy.
