Section 28C(3) in The Mumbai Municipal Corporation Act, 1888
(3)The persons to whom this section applies are [* * *] [The words 'the Commissioner' were deleted by Maharashtra 41 of 1994, Section 24(2).] presiding officers, polling officers and any other [person or officer appointed, designated or empowered] [These words were substituted for the words 'persons appointed' by Maharashtra 41 of 1994, Section 24(b).] to perform any duty in connection with the preparation of a municipal election roll, the receipt of nominations or withdrawal of candidatures or the recording or counting of votes at an election; and the expression"official duty" shall for the purpose of this section be construed accordingly, but shall not include duties imposed otherwise than by or under this Act.
