Section 345A(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6)During the period commencing on the date on which the successor Councils are deemed to be established under sub-section (1) and ending on the date specified under [sub-section (5)] [This was deemed always to have been substituted for the words, brackets and figure 'sub-section (4)' by Maharashtra 8 of 1967, Section 6.], no election shall be held or nomination made to fill any vacancy in the successor Council, but elections to various authorities and committees may take place as and when required, and the restrictions contained in sub-section (3) of section 63 and the proviso to section 66 shall not apply at such election.
