Section 52 in The Mumbai Municipal Corporation Act, 1888
52. Proceedings of corporation, etc., not vitiated by disqualification, etc., of members thereof.
- No disqualification of, or defect in, the election or appointment [* *] [Words 'or co-option' which were added by Bombay 6 of 1922, Section 21-A, and which were deleted by Bombay 17 of 1931, Section 7.] of any person acting as a councillor or as the [Mayor] [The word 'Mayor' was substituted for the original word by Bombay 21 of 1931, Section 2(i).] or presiding authority of the corporation or as the [Chairman] [This word was substituted for the words 'Chairperson of the Corporation' by the Mumbai Municipal Corporation Act 27 of 1999, Section 12(a), (w.e.f. 23-4-1999).] or [of the Standing Committee or any Committee or sub-Committee appointed under this Act shall be deemed to vitiate any act or proceeding of the corporation or Standing Committee or of any such Committee or sub-Committee] [This portion was substituted for the portion beginning with the words 'as a member of any committee' and ending with the words 'any such committee' by Maharashtra 27 of 1999, Section 12(b), (w.e.f. 23-4-1999).] as the case may be, in which such person has taken part, whenever the majority of persons, parties to such act or proceeding, were entitled to act.
