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State of Maharashtra - Section

Section 520F in The Mumbai Municipal Corporation Act, 1888

520F. Reconstitution of Corporation after dissolution.

- When the Corporation is dissolved under section 520D, general election shall be held to constitute the Corporation on such date as may be specified by the State Election Commissioner:Provided that, the election to constitute the Corporation shall be completed before the expiration of the period of six months from the date of dissolution of the Corporation.]