Central Government Act
Section 24(2) in The Manipur Municipalities Act, 1994.
(2) Such election shall take place within twenty- one days from the date of notification of the result under section 22; and in the case of vacancy in the office of the Chairperson on account of any reason other than expiry of the term of office of the Chairperson, within twenty- one days from the date of the occurrence of the vacancy.