Section 14 in The Mumbai Municipal Corporation Act, 1888
14. Qualification for election as a councillor at a ward election.
- [* *] [The brackets and figure '(1)' were deleted by Maharashtra 6 of 1980, Section 2(a).] A person shall not be qualified to be elected at a ward election to be a councillor [unless he is [not less than twenty-one years of age on the last date fixed for making nominations for any general election or bye-election and is] [These words were substituted for the words and figures unless his name is included in Part I of the final roll of some ward by Maharashtra 20 of 1980, Section 2.] enrolled in the municipal election roll as a voter of some ward].[* * * * * * *] [Words repealed by Bombay 6 of 1922, Section 6.][* * * * * * *] [Sub-section (2) was deleted by Bombay 13 of 1938, Section 9(1).]
