Section 21 in The Mumbai Municipal Corporation Act, 1888
21. [ Right to vote. [Section 21 was substituted by Maharashtra 53 of 1973, Section 4.]
- Subject to the provisions of this Act, every person whose name is [in the municipal roll shall be deemed to be entitled to vote at a ward election] and every person whose name is not in the said roll be deemed to be not entitled so to vote.]
