Section 52(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)Where on account of any of the reasons aforesaid [offices of the President and Vice-President or the office of either of them becomes vacant] [These words were substituted for the words 'the office of the President becomes vacant, or the offices of the President and Vice-President become vacant simultaneously' by Maharashtra 6 of 1975, Section 11.], the provisions of section 45 shall be applicable so far as may be, to the calling of a meeting and the procedure to be followed at such meeting for the election of the President and Vice-President.
