Section 10 in The Mumbai Municipal Corporation Act, 1888
10. Publications of names of councillors in the Official Gazette.
- The names of all persons elected [* *] [The words 'or appointed' and 'or appointment, as the case may be' were deleted by Bombay 13 of 1938, Sctions. 6 and 7.] be to councillors shall be published by [the State Election Commissioner] [The words were substituted for the words 'the Commissioner' by Maharashtra Act 41 of 1994, Section 13.] in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.].Qualifications and Disqualifications of Voters and Councillors
