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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(f) in The Mumbai Municipal Corporation Act, 1888

(f)has directly or indirectly, by himself or his partner, any share or interest in any contract or employment with, by or on behalf of the corporation; [or] [The word 'or' was inserted by Bombay 1 of 1946, Section 3(c) read with Bombay 8 of 1948, Section 4.]
(fa)[ having been elected a Councillor, during his term of office as Councillor, has directly or indirectly, by himself or his partner, any share or interest in any lease including any leave or licence (but excluding any official residence provided by the Corporation), sale or purchase of land or any agreement for the same, by or on behalf of the Corporation; or] [Clause (fa) was deemed to have been inserted with effect from 1st April, 1958 by Maharashtra 4 of 1973, Section 2(a).]
(ff)[ having been elected a councillor is retained or employed in any professional capacity either personally or in the name of a firm in which he is a partner or with whom he is engaged in a professional capacity in connection with any cause or proceeding in which the corporation or the Commissioner is interested or concerned: [Clause (ff) was inserted by Bombay 1 of 1946, Section 3(d).]