46. [ Term of office of a President. - (1) Except as otherwise provided in this Act, the term of office of a President shall be co-terminous with the term of the] [Substituted by U.P. Act No. 41 of 1976.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.].
(2)The term of office of a President elected in a casual vacancy shall be the remainder of the term of office of his predecessor.
