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

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

State of Maharashtra - Subsection

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

(l)if, when ward elections are held as aforesaid, any person who is deemed under [* *] [The words, brackets and letter clause (g) or were deleted by Maharashtra 33 of 1989, Section 12(g).] clause (h), to be elected a councillor for any one or more wards, has also been duly nominated for anyone or more wards for which the number of nomination exceeds that of the vacancies, he shall within twenty-four hours after receipt of written notice thereof from [the State Election Commissioner] [These words are substituted for the word 'the Commissioner' by Maharashtra 41 of 1994, Section 19(f).] choose, by writing signed by him and delivered to [the State Election Commissioner] [These words are substituted for the word 'the Commissioner' by Maharashtra 41 of 1994, Section 19(f).] whether he shall serve for the ward, or for any one of the wards for which he is elected or will stand as a candidate at the contested election or elections for the other ward or wards. In this default, [the State Election Commissioner] [These words are substituted for the word 'the Commissioner' by Maharashtra 41 of 1994, Section 19(f).] shall, when the time for choice has expired, declared that he shall serve for the ward or for someone of the wards for which he is elected, and his nomination for any other ward shall be deemed to be null and void. If such a person chooses, by writing as aforesaid, to stand as a candidate at the contested election or elections, his nomination for the ward or wards for which he is elected shall be deemed to be null and void. Any choice or declaration made under this clause shall be conclusive.

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State of Maharashtra - Subsection

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