Section 28(k) in The Mumbai Municipal Corporation Act, 1888
(k)[the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 22.] shall, as soon as may be, declare the result of the poll, specifying the total number of valid votes given for each candidate, [* * *] [The words and figure 'and he shall, as soon as may be, hear and decide all objections, If any, to or regarding the poll, made to him In writing not later than 5 o'clock of the afternoon of the day after the pall' were deleted by Bombay 1 of 1946, Section 12, read with Bombay 8 of 1948, Section 4.] and shall cause lists to be prepared for each ward, specifying the name of all candidates, and the number of valid [* * *] [The words 'and the number of rejected' were deleted by Bombay 1 of 1946.] votes given to each candidate. In accordance with such rules as [the State Election Commissioner] [These words were substituted for the words 'the Commissioner' by Maharashtra 41 of 1994, Section 22.] may frame for the purpose and on payment of such fee as may be prescribed by him a copy of such list shall be supplied to any candidate of the ward and shall be available for inspection to any voter of the ward.]
