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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2)(h) in The Mumbai Municipal Corporation Act, 1888

(h)[ if there is only one valid nomination, the person nominated shall be deemed to be elected;] [Clause (h) was substituted by Maharashtra 8 of 1965, Section 12(d).]