Section 25(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ The notice referred to in sub-section (1) shall, in addition to the day fixed for election, specify the day on which the poll shall, if necessary, be taken, which shall be a day not earlier than the twenty-first day after the day fixed for the elections.] [Sub-section (2) was inserted by Maharashtra 43 of 1983, Section 4(2).]
