Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Mumbai Municipal Corporation (Second Amendment) Act, 2008 18 of 2008 CONTENTS 1. Short Title 2. Amendment Of Section 26A Of Bom. Iii Of 1888 Mumbai Municipal Corporation (Second Amendment) Act, 2008 18 of 2008 (First published, after having received the assent of the Governor, in the "Maharashtra Government Gazette", on the 8th May, 2008). An Act further to amend the Mumbai Municipal Corporation Act. WHEREAS it is expedient further to amend the Mumbai Municipal Corporation Act, for the purposes hereinafter appearing; it is hereby enacted in the Fifty-ninth Year of the Republic of India as follows :- 1. Short Title :- This Act may called the Mumbai Municipal Corporation (Second Amendment) Act, 2008. 2. Amendment Of Section 26A Of Bom. Iii Of 1888 :- In section 26A of the Mumbai Municipal Corporation Act, for sub- section (1), the following sub-section shall be substituted, namely :- "(1) On or before the date appointed for the nomination of candidates for a ward election, each candidate shall deposit or cause to be deposited with Returning Officer in cash a sum of five thousand rupees; and no candidate shall be deemed to be duly nominated unless such deposit has been made: Provided that, where the candidate is a member of a Scheduled Castes, Scheduled Tribes, Backward Class of Citizens or a woman, the amount of deposit shall be two thousand and five hundred rupees: Provided further that, where the candidate has filed more than one nomination paper, it shall not be necessary to deposit a separate amount for each nomination paper.".