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

State of Maharashtra - Subsection

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

(j)[ if the number of valid nomination exceeds one, the election of councillor shall be made from among the persons nominated, and such election shall be termed 'a contested election': [Clause (j) was substituted by Maharashtra 8 of 1965, Section 12(e).]