Section 16(2) in The Mumbai Municipal Corporation Act, 1888
(2)But a person shall not be so disqualified or be deemed to have any share or interest in such a contract or employment by reason only of [his receiving fee for attendance at meetings of the [Brihan Mumbai Electric Supply and Transport Committee] [These words were inserted by Bombay 48 of 1948, Section 4.] or of] his having any share or interest in-(g)[ subject to the provisions for clause (fa) of sub-section (1) any lease including, by any leave or licence, sale or purchase of land or any agreement for the same, by or on behalf of the Corporation; or] [Clause (g) was inserted with effect from 2nd October, 1978 by Maharashtra 25 of 1978, Section 2.](h)any agreement for the loan of money or any security for the payment of money only; or(i)any newspaper in which any advertisement relating to the affairs of the corporation is inserted; or(j)any joint stock company which shall contract with or be employed by the Commissioner on behalf of the corporation; or(k)the occasional sale to the Commissioner on behalf of the Corporation to a value not exceeding in any official year two thousand rupees, of any article in which he regularly trades.[* * * * * *] [[Sub-section (3) was deleted by Bombay 48 of 1950, Section 9.Section 79 of Bombay 48 of 1950 reads as follows:-'79. Nothing in sections 2(1), (4) and (5) and 4 to 16 shall affect the constitution of the Corporation, the Standing Committee, the Improvements Committee or any other committee or sub-committee as constituted or appointed under the said Act immediately before the coming into operation of this Act and any casual vacancy in the office of a councillor or a member of any of the said committees or sub¬committees before the 1st day of April, 1952 shall, subject to the provisions of the said Act, be filled as if this Act had not been passed.']]
