Section 60(6) in The Madurai City Municipal Corporation Act, 1971
(6)The decision of the District Judge on appeal under sub-section (4), and subject only to such decision, the decision of the Subordinate Judge or the District Munsif under sub-section (2) shall be final.[Disputes regarding elections] [Sections 60-A, 60-B and 60-C inserted by Tamil Nadu Act 26 of 1994.]
