Section 42(4) in The Gujarat Municipalities Act, 1963
(4)On receipt of a notice under sub-section (3), the Collector shall call, within twenty five days from the date of the receipt of the notice, a general meeting of the municipality for the election of the president or, as the case may be, vice-president and the provisions of sections 31 and 32 shall mutatis mutandis apply to such meetings and election.
