Section 25 in The Mumbai Municipal Corporation Act, 1888
25. Notice to be given of day fixed for ward elections.
[(1) [Seven days] [This section was renumbered as sub-section (1) of section 25 by Maharashtra 43 of 1983, Section 4(1).] at least before the day fixed for a ward election [* * *] [The words deleted by Bombay 6 of 1922, Section 13, are not printed.] notice of such election shall be given by [the State Election Commission] [These words were substituted for the words, the Commissioner by Maharashtra 41 of 1994, Section 18.]. Such notice shall be given by advertisement in the [Official Gazette] [The words 'Official Gazette were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Orders in Council.] and in the local newspapers, and [* * *] [The words deleted by Bombay 6 of 1922, Section 13, are not printed.] by posting placards in the conspicuous places in the ward for which election is to take place.](2)[ The notice referred to in sub-section (1) shall, in addition to the day fixed for election, specify the day on which the poll shall, if necessary, be taken, which shall be a day not earlier than the twenty-first day after the day fixed for the elections.] [Sub-section (2) was inserted by Maharashtra 43 of 1983, Section 4(2).]
