Section 86(1) in The Mumbai Municipal Corporation Act, 1888
(1)Any person who has, directly or indirectly, by himself or his partner, any share or interest in any contract with, by, or on behalf of the corporation, [* * *] [The words 'or any employment with by, or on behalf of the corporation, other than as a municipal officer or servant,' were deleted by Maharashtra 42 of 1977, Section 5(a).] shall be disqualified for being a municipal officer or servant.
