Section 28I(2) in The Mumbai Municipal Corporation Act, 1888
(2)Whenever the polling at any polling station or stations shall become void under sub-section (1), [the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 26(c).] shall, as soon as practicable after the act or event causing such voidance as come to his knowledge, appoint a day for the taking for a fresh poll in such or every such polling station and fixed the hours during which the poll will be taken and shall not count the votes castes at such election until such fresh poll shall have been completed.
