Section 90(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)The vacancy of the Chairman shall be filled in the manner provided by the provisions of section 83 [and the new Chairman shall hold office only so long as the person in whose place he is elected would have held it, had the vacancy not occurred.] [These words were inserted by Maharashtra 34 of 1997, Section 11]
