Section 18(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)If at a general election or a bye-election, no Councillor is elected from any ward, a fresh election shall be held to elect a Councillor from that ward;[* * *] [The words 'and if there is a failure to elect a Councillor, at a fresh election, such vacancy may notwithstanding anything contained in this Act, be filled by nomination of a duly qualified person by the State Government,' were deleted by Maharashtra 41 of 1994, Section 122(a).][* * *] [Sub-section (2) was deleted by Maharashtra 41 of 1994, Section 122(b).]
