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

State of Maharashtra - Subsection

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

(e)if any person nominated
(i)[ is not qualified to be elected as a councillor under section 14, or] [Sub-clause (i) was substituted by Maharashtra 12 of 1990, Section 3.]
(ii)[ has not made or caused to be made the deposit referred to in sub-section (1) of section 26A, or] [New clause (ii) was inserted by Bombay 19 of 1930, Section 3.]
(iii)is disqualified for being a councillor for any of the reasons set forth in section 16,