Section 18 in The City of Nagpur Corporation Act, 1948
18. Filling up of casual vacancies. - [(1) In the event of failure to accept office by a person elected [* * *] to be a Councillor, or of the death, resignation or disqualification of a Councillor, or of his becoming incapable of acting before the expiry of his term of office, a casual vacancy shall be deemed to have occurred in such office and such vacancy shall be filled [as soon as conveniently may be but not later than six months] by the election [* * *] of a person thereto as Councillor, who shall take office forthwith and shall hold such office in the unexpired term of his predecessor ;]
[* * *][(2) Notwithstanding anything contained in sub-section (1), no election shall be held for the filling of a casual vacancy if general election is due to be held in six months of the occurrence of such vacancy.]
