Section 27 in The Mumbai Municipal Corporation Act, 1888
27. Poll to be taken when a ward election is contested.
(1)When a ward election [* * *] [The words repealed by Bombay 6 of 1922, Section 15.] is contested [a poll shall be taken on any day, being a day not early than the twenty-first day, after the day fixed for election] [These words were substituted for the words, 'a poll shall be taken twenty-one days after the day fixed for the election', by Maharashtra 43 of 1983, Section 5.]. At such poll, the municipal election roll, which was in operation on the day fixed for the election, shall be deemed to be the roll to which reference must be made for the purposes of the election.Names of candidates validly nominated to be published. - (2) Atleast [three] [The word 'three' was substituted for the word 'four' by Bombay 10 of 1928, Section 3(a).] days before the day of the poll, the [State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 21.] shall cause the names of all the persons validly nominated, with their respective abodes and descriptions [* * *] [Words repealed by Bombay, 10 of 1928, Section 3(b).] to be published 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.] and [by displaying the names of persons so nominated wardwise, on the notice board of each respective ward office] [ These words were substituted for the words 'in the local newspapers' by Maharashtra 33 of 1989, Section 5.].
