Section 60(3) in The Mumbai Municipal Corporation Act, 1888
(3)Nothing in this section shall apply to any such share or interest in any contract [* *] [The words or employment were deleted by Maharashtra 42 of 1977, Section 2(d).] with, by or on behalf of the corporation as, under clauses (h) and (k) of section 16, it is permissible for a councillor to have without his being thereby disqualified for being a councillor.(G)[ The General Manager] [This heading was substituted for the original heading '(D) The General Manager' by Bombay 48 of 1950, Section 29.]
