Section 18 in The Gujarat Provincial Municipal Corporations Act, 1949
18. Procedure if election fails or is set aside.
(1)If at any general elections or an election held to fill a casual vacancy, no councillor is elected or an insufficient number of councillors are elected or the election of any or all of the councillors is set aside under this Act and there is no other candidate or candidates who can be deemed to be elected in his or their place, [State Election Commissioner] [These words were substituted for the words 'Commissioner' by Gujarat. 16 of 1993, Section 11,] shall appoint another day for holding a fresh election and a fresh election shall be held accordingly.(2)A councillor elected under this section shall be deemed to have been elected to fill a casual vacancy under section 15.
