Section 61(3) in Andhra Pradesh Co-Operative Societies Act, 1964
(3)[ Every dispute relating to, or in connection with, any election to a committee of a society shall be referred for decision to the Tribunal having jurisdiction over the place where the main office of the society is situated, whose decision thereon shall be final.] [Substituted by Act No. 22 of 2001, dated 25.4.2001.]
