Section 3(c) in The Mumbai Municipal Corporation Act, 1888
(c)["Councillor" means a person duly elected as a member of the Corporation; and includes a nominated Councillor who shall not have the right,- [Cause (c) was substituted by Maharashtra 41 of 1994, Section 3(a).](i)to vote at any meeting of the Corporation and Committee of the Corporation; and(ii)to get elected as a Mayor of the Corporation or a Chairperson of any of the Committees of the Corporation;](cc)[ "Commission" means the Public Service Commission constituted for the State of Bombay under the Constitution of India;] [Clause (cc) was inserted by Bombay 48 of 1950, Section 2(2).]
