Section 52(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The term of office of the President shall be of two and half years:Provided that, nothing in this section shall apply to the Presidents who are holding the office of Presidents on the date of coming into force of the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships (Second Amendment) Act, 2006, (Maharashtra XLVIII of 2006) and their term shall be co-terminus with the term of their respective Councils.]
