Section 87(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)During any vacancy in a Council or Committee the continuing Councilors or members may act as if no vacancy had occurred.[CHAPTER VI-A [Inserted by Maharashtra Municipal Corporations and Municipal Councils (Second Amendment) Act, 2007, (w.e.f. 26-12-2007), Section 5.] Disclosure Of Specified Information
