Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 51A] [Entire Act] State of Maharashtra - Subsection Section 51A(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (5)Any dispute regarding the election of the Vice-President shall be referred to the State Government, whose decision thereon shall be final.
