Section 7 in The Maharashtra Municipal Corporations Act, 1949
7. Resignation of office by councillor. - Any councillor may resign his office at any time by notice in writing to the Commissioner and, on such notice being given, his office shall become vacant as from the date of the notice.
[7A1. * * * * *]Municipal Election Roll[7A. Preparation of Municipal Election roll. - The Assembly roll for the time being in force, on such date as the State Election Commissioner may, by general or special order notify, shall be divided by the State Election Commissioner into different sections corresponding to the different wards in the City; and a printed copy of each section of the roll so divided and authenticated by the State Election Commissioner or an officer authorised by him, shall be the ward roll for each ward.][7AA. * * * * * * * *][7AAA. * * * * * * * *][7B. Enrolment in municipal election roll. - Every person whose name is included in any ward roll shall be deemed to be enrolled in the municipal election roll.]Qualifications and disqualifications of voters and councillors.[8. Persons qualified to vote. - Every person whose name is [in a ward roll, shall be deemed to be entitled to vote at the ward election, and every person whose name is not in the said roll shall be deemed to be not entitled so to vote]][8A. Manner of voting. - The voting at an election shall be by ballot or by electronic voting machine and no votes shall be received by proxy]
