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[Cites 0, Cited by 0] [Section 26A(2)] [Section 26A] [Entire Act]

State of Maharashtra - Subsection

Section 26A(2)(e) in The Mumbai Municipal Corporation Act, 1888

(e)the candidate fails to be elected but secures [* * * *] [The words a first vote 'in the case of an election by Co-option, and, in the case of a ward election' were omitted by Bombay 32 of 1935, Section 3(b)(ii).] valid votes in excess of the number specified in sub-section (4).