Section 28H(1) in The Mumbai Municipal Corporation Act, 1888
(1)If at an election the proceedings at any polling station are interrupted or obstructed by any riot or open violence, or if at an election it is not possible to take the poll at any polling station on account of any natural calamity, of any other sufficient cause, [the State Election Commissioner, or subject to such directions as the State Election Commissioner may issue in his behalf, the presiding officer for such polling station as, the case may be, shall announce an adjournment of the poll to a date to be notified later, and where the poll is so adjourned by the presiding officer, he shall forthwith inform State Election Commissioner;] [This portion was substituted for the portion beginning with the words 'the presiding officer for' and ending with the words 'inform the Commissioner' by Maharashtra 41 of 1994, Section 26(a).]
