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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(1) in The Mumbai Municipal Corporation Act, 1888

(1)Candidates for elections at ward elections [* * *] [The words repealed by Bombay 6 of 1922, Section 14(a).] must be duly nominated in writing in accordance with the provisions hereinafter contained.