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[Cites 0, Cited by 1] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(3) in The Mumbai Municipal Corporation Act, 1888

(3)The Mayor and the Deputy Mayor shall hold office until a new Mayor and a new Deputy Mayor have been elected under sub-section (1) and, in a year in which general elections have been held, shall do so notwithstanding that they have not been returned as councillors on the results of the elections.