Section 21(1) in The M.P. Municipal Corporation Act, 1956
(1)As soon as the office of a Mayor or the seat of an elected Councillor becomes vacant or is declared vacant, or the election of the Mayor or the Councillor, as the case may be, is declared void, the State Government shall forthwith inform the State Election Commission for filling up the vacancy and the person so elected shall hold office of Mayor or Councillor, as the case may be, only for the remaining period of the Corporation :Provided that if the remaining period of the Corporation is less than six months, such vacancy shall not be filled in.
