Section 33(2A) in The Mumbai Municipal Corporation Act, 1888
(2A)[ When an election of a person is questioned on the ground that he has committed a corrupt practice within the meaning of section 28F, the Chief Judge shall, if he is satisfied that a candidate has committed such corrupt practice, declare a candidate disqualified both for the purposes of that election and of such fresh election as may be held during the current term of office of the councillors elected at the general election and shall set aside the election of such candidate if he has been elected.] [This sub-section was inserted by Bombay 54 of 1955, Section 7(2).]
