Section 51(10) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(10)[ The subsequent election to the post of the President after expiry of the first term of the two and a half years of the President elected under the provisions of subsection (2), shall be held within a period of eight days prior to the expiry of the said term of the earlier President:Provided that, the newly elected President shall take charge on the last day of the term of the outgoing President or next day thereafter.] [Sub-section (10) was added by Maharashtra 15 of 2012, Section 4 (w.e.f. 4-8-2012).][51A-1A. Direct Election of President. [Inserted by Maharashtra Act No. 9 of 2017, dated 12.1.2017.]
