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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Maharashtra - Subsection

Section 34(2) in The Mumbai Municipal Corporation Act, 1888

(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