Section 457(1) in The Maharashtra Municipal Corporations Act, 1949
(1)Ward elections -[(a) * * *][(b) the maintenance of the municipal election roll and the preparation, publication and sale of copies thereof;](c)the nomination of candidates, the form of nomination papers, objections to such nominations, and the taking and return of deposits from and to candidates;(d)the date, time and place of ward elections and the management of contested ward elections;[(e) * * * *](f)the mode of voting and the form of ballot paper;(g)the counting of votes, the declaration of results and the procedure in case of equality of votes or in the event of a councillor being elected to represent more than one ward;(h)the custody and disposal of papers relating to ward elections;(i)any other matter relating to ward elections for which it may be expedient to provide.
