Section 42 in The Maharashtra Municipal Corporations Act, 1949
42. Commissioner not to be interested in any [contract] with Corporation. - (1) No person shall be qualified to be appointed or to be the Commissioner if he has, directly or indirectly, by himself or his partner, any share or interest in any contract with, by or on behalf of the Corporation. [* * *]
(2)Any Commissioner who shall acquire, directly or indirectly, by himself or his partner, any share or interest in any such contract [* *] as aforesaid shall cease to be Commissioner and his office shall become vacant.(3)Nothing in this section shall apply to any such share or interest in any contract [* * *] with, by or on behalf of the Corporation as, under sub-clause (ii) or (iv) of clause (b) of sub-section (2) of section 10 it is permissible for a councillor to have without his being hereby disqualified for being a councillor.
