Section 28H(2) in The Mumbai Municipal Corporation Act, 1888
(2)Whenever a poll is adjourned under sub-section (1), [the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 26(b).] shall, as soon as may be, appoint the day on which the poll shall recommence and fixed the polling station, at which, and the hours during which, the poll will be taken and shall not count the votes caste at such election until such adjourned poll shall have been completed.
