Section 473A in The Mumbai Municipal Corporation Act, 1888
473A. [ Punishment for offences of preparing false election rolls or making false entries in ward lists. [This section was inserted by Bombay 13 of 1938, Section 30(3).]
- Any officer or servant of the Corporation who knowingly prepares or makes an entry in the list of persons qualified to be enrolled which is incorrect or false shall, on conviction, be punishable with imprisonment of either description which may extend to six months or with fine which may extend to Rs. 500.]
