Section 10(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)A person shall not be deemed to have incurred disqualification under clause (f) of sub-section (1) by reason only of his,-(a)receiving a municipal pension;(b)having any share or interest in(i)any lease, sale, exchange or purchase of land or any agreement for the same.(ii)any agreement for the loan of money or any security for the payment of money only;(iii)any newspaper in which any advertisement relating to the affairs of the Corporation is inserted;(iv)any joint stock company or any society, registered or deemed to be registered under the Bombay Co-operative Societies Act, 1925 (Bombay VII of 1925), which shall contract with or be employed by the Commissioner or the Transport Manager on behalf of the Corporation;(v)the occasional sale to the Commissioner or Transport Manager on behalf of the Corporation of any article in which he regularly trades to a value not exceeding in the aggregate in any one official year two thousand rupee; or(vi)the occasional letting out on hire to the Corporation or in the hiring from the Corporation of any article for an amount not exceeding in the aggregate in any one official year five hundred rupees;(c)occupying as a tenant for the purpose of residence any premises belonging to the Corporation; [*](d)receiving conveyance charges as a member of the Transport Committee; [*][(e) being a relative of a person in employment with or under or by or on behalf of the Corporation.][(3) A person who at any time during the term of his office is disqualified under the Gujarat Provisions for Disqualification of Members of Local Authorities for Defection Act, 1986 (Gujarat 23 of 1986), for being a councillor shall cease to hold office as such councillor.]
