Section 7B in The Mumbai Municipal Corporation Act, 1888
7B. [ Councillor to vacate all offices if he ceases to be a Councillor. [Section 7B was substituted by Maharashtra 10 of 1998.]
- [Notwithstanding anything contained in sections 47, 49G, 50B or 50M or any other provisions of this Act, a person] who ceases to be a Councillor shall, ipso facto, vacate any office held by him on any Committee of the Corporation by virtue of his being a Councillor.]]
