Section 47(2) in The Maharashtra District Planning Committee (Election) Rules, 1999
(2)The Government upon receipt of such report, or in the circumstances stated in the sub-rule (1), after taking all material circumstances into account either. -(a)declare the poll at that polling station to be void, and appoint a day and fix the hours, for taking a fresh poll at that polling station and notify the day so appointed,and hour so fixed in such manner as he may deem fit, or(b)if satisfied that the result of a fresh poll at that polling station will not, in any way, affect the result of the elections or that the error or irregularity in procedure is not material, issue such directions to the Returning Officer to take such action as he may deem proper for the election.
