Section 75(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)[ Where on account of any of the reasons aforesaid, the offices of the Chairman and Deputy Chairman or the office of either of them becomes vacant, the provisions of section 67, or as the case may be, section 68 shall be applicable, so far as may be, to the calling of the meeting and the procedure to be followed at such meeting for the election of the Chairman or the Deputy Chairman or of both.] [Sub-section (2) was substituted for the original by Maharashtra 6 of 1975, Section 19.]
