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

State of Maharashtra - Subsection

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

(k)if, when two or more ward elections are held simultaneously different wards, any person is deemed, under [* *] [The word, brackeets and letter clause (g) or were deleted by Maharashtra 33 of 1989, Section 12(f).] clause (h), to be elected a councillor for more than one ward, he shall within twenty-four hours after receipt of written notice thereof from [the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 19(e).], choose, by writing signed by him and delivered to [the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 19(e).] or, in his default, [the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 19(e).] shall, when the time for choice has expired, declared for which one of those wards he shall serve. The choice or declaration so made shall be conclusive, and such person's nomination for the ward or wards for which he is not to serve shall be deemed to be null and void;