Section 32(1) in The Mumbai Municipal Corporation Act, 1888
(1)The results of every election shall be declared [in such manner as the State Election Commissioner may think fit] [This portion was substituted by Maharashtra 41 of 1994, Section 29.] certifying the names of the persons, if any, elected and, in the case of a contested election, the number of votes recorded for each candidate.[* * * * * * * *] [Sub-section (2) was deleted by Bombay 48 of 1950, Section 16(2).]
