Section 51A(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6)Subject to the provisions of section 55A and other provisions of this Act, the Vice-President shall hold the office; for a term of [two and half years] [Substituted for 'one year' by Maharashtra 48 of 2006, dated 29th December, 2006 (w.r.e.f 5-10-2006).] from the date of his election.
