Section 28H(3) in The Mumbai Municipal Corporation Act, 1888
(3)The notice of the polling station and the date and hours fixed under sub-section (2) shall be published by [the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 26(c).] in the Official Gazette and in the local newspaper at least three days before the date of the fresh poll.
