Section 34 in The Mumbai Municipal Corporation Act, 1888
34. [ Procedure if election fails or is set aside. [Section 34 was substituted for the original section by Bombay 28 of 1935, Section 4.]
- [(1) If at any general election or on election held to fill a casual vacancy, no councillor is elected, or the election of any councillor is set aside under sub-section (2) of section 33 and there is no other candidate who can be deemed to be elected in his place under the said sub-section [the State Election Commissioner] shall appoint another day for holding a fresh election and a fresh election shall be held accordingly.](2)A councillor elected under this section shall be deemed to have been elected to fill a casual vacancy under section 9.]Appointment of Councillor by [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government
