Section 42(12) in Karnataka Municipalities Act, 1964
(12)In the event of the non-acceptance of office, death, resignation or removal from office of a president or vice-president or of his election being void, or of his becoming incapable of acting in such office or having ceased to be a councillor, previous to the expiry of his term of office as president or vice-president, the vacancy shall be filled up [by election] [Substituted by Act 36 of 1994 w.e.f. 1-1-1996.], in accordance with the provisions of the foregoing sub-sections [***] [Omitted by Act 36 of 1994 w.e.f. 1-1-1996.].
