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[Cites 0, Cited by 1] [Section 420(2)] [Section 420] [Entire Act]

State of Maharashtra - Subsection

Section 420(2)(f) in The City of Nagpur Corporation Act, 1948

(f)the date and time of elections, the mode of recording votes, the management of contested elections, and the procedure in case of equality of votes or in the event of one Councillor being elected to represent more than one ward [* * *];