Section 51(9) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(9)If, there is a vacancy in the office of the President due to any reason whatsoever, then for subsequent election of a President, the same procedure as laid down in sub-sections (2) to (6) (both inclusive) shall apply except that the special meeting shall be called by the Collector within twenty-five days from the date on which the vacancy occurs.]
