Section 28(i) in The Mumbai Municipal Corporation Act, 1888
(i)if a candidate is elected councillor for more than one ward, he shall, within three days after receipt of written notice thereof from [the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 22.], choose, by writing signed by him and delivered to [the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 22.], or in his default [the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 22.] shall, when the time for choice has expired, declare for which of the wards he shall serve and the choice or declaration shall be conclusive;
