Section 54(4) in The U.P. Municipalities Act, 1916
(4)The election of the Vice-President under sub-sections (1), (2) and (3) shall be completed within three months from the date of the due constitution of the Municipality, as notified under Section 56 or from the date of occurrence of the vacancy, as the case may be.']][Uttarakhand] [The word 'Uttaranchal' Substituted by Act No. 52 of 2006.] AmendmentSub-section (2) shall be substituted as under :
