Section 51(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)[ The decision of the Collector on appeal under this rule and subject only to such decision, the decision of the Returning Officer accepting or rejecting the nomination of candidate shall be final and conclusive.] [Modified as per Government Notification No. APM. 1167/25332-(Part III)-C-1, dated 18th February, 1971, published in M. G. G., Part IV-B, dated 27th May, 1971.]
