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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2)(b) in The Mumbai Municipal Corporation Act, 1888

(b)each nomination papers must state the name, abode and description of the candidate in full, and be subscribed by two persons entitled to vote at the election as proposer and seconder, [land must bear the signature of the nominated in token of his willingness to be so nominated;] [These words were inserted by Bombay 1 of 1946, Section 9(a) read with Bombay 8 of 1948, Section 4.]