Section 16(1)(g) in The Bombay Provincial Municipal Corporations Act, 1949

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(1)(g) in The Bombay Provincial Municipal Corporations Act, 1949

(g)the application by a person at an election for a voting paper in the name of any other person, whether living or dead, or in a fictitious name, or for a voting paper in his own name when, by reason of the fact that he has already voted in the same or another ward, he is not entitled to vote; or

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Bombay Presidency - Subsection

Section 16(1)(g) in The Bombay Provincial Municipal Corporations Act, 1949