Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Maharashtra - Subsection Section 29(g) in The Mumbai Municipal Corporation Act, 1888 (g)the procedure to be followed in respect of challenged votes, or tender of votes by persons representing themselves to he electors, after other persons have voted as such electors;
