Section 345A(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)Where a successor Council consists of Councillors deemed to be elected as provided in sub-section (2), the Collector shall, within twenty-five days from the date on which such Council is deemed to be established under sub-section (1), convene a special meeting of the said Councillors for election of a President and Vice-President, and the procedure prescribed in Section 51, shall mutatis mutandis apply for electing the President and Vice-President.
