Section 33(1) in The Mumbai Municipal Corporation Act, 1888
(1)if the qualification of any person declared to be elected for being a councillor is disputed, or if the validity of any election is questioned, whether by reason of the improper rejection [by the State Election Commissioner] [These words were substituted for the words by 'the Commissioner' by Maharashtra 41 of 1994, Section 30(a).] of a nomination or of the improper reception of refusal of a vote, or for any other cause [or if the validity of the election of a person is questioned on the ground that he has committed a corrupt practice within the meaning of section 28F] [This portion was inserted by Bombay 54 of 1955, Section 7(1).], any person enrolled in the municipal election roll may, at any time, within [ten days] [This words 'ten days' was substituted for 'fifteen days' by Maharashtra 10 of 1998.] [from the date on which the list prescribed under clause (k) of section 28] [The words were substituted for the original words by Bombay 1 of 1925, Section 12.] was available for sale or inspection [* * *] [The words 'in the Commissioner's Office' were deleted by Maharashtra 41 of 1994, Section 30(b).] apply to the Chief Judge of the Small Cause Court. [If the application is for a declaration that any particular candidate shall be deemed to have been elected, the applicant shall make parties to his application all candidates who although not declare elected, have, according to the results declared [by the State Election Commissioner] [These words were added by Bombay 5 of 1905, Section 5(1)(b).] under section 32, a greater number of votes than the said candidate, and proceed against them in the same manner as against the said candidate.]
