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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Mumbai Municipal Corporation Act, 1888

(1)The Corporation shall consist of,-
(a)[two hundred and twenty-seven] councillors directly elected at ward elections; and
(b)five nominated councillors having special knowledge or experience in Municipal Administration to be nominated by the Corporation in the prescribed manner:
Provided that nothing in this sub-section shall have effect until the expiry of the existing term of the Corporation.