Section 4(4) in Maharashtra Metropolitan Planning Committees Constitution and Functions Act, 1999
(4)Any casual vacancy arising out of such resignation or for any other reason such as death or disability of a member shall be filled as early as possible by nomination or election, as the case may be :Provided that, the member so nominated or elected shall hold office for the remainder of the term for which the member in whose place he is nominated or elected, would have held office.
