Section 9(4) in The M.P. Municipal Corporation Act, 1956
(4)If any municipal area fails to elect a Mayor or any ward fails to elect a Councillor, fresh election proceedings shall be commenced for such municipal area or ward, as the case may be, within six months to fill the seat, and until the seat is filled it shall be treated as casual vacancy :Provided that proceedings of election of Speaker, or any of the Committee under the Act shall not be stayed, pending the election of such seat.]
