Section 86(2) in The Mumbai Municipal Corporation Act, 1888
(2)Any municipal officer or servant who shall acquire, directly or indirectly, by himself or his partner, any share or interest in any such contract as [* * *] [The words 'or employment' were deleted by Maharashtra 42 of 1977, Section 5(b).] aforesaid shall cease to be a municipal officer or servant and his office shall become vacant.
