Section 81(4) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(4)[ In the event of a dispute arising as to the validity of the election of any Councillor under section 79 or section 80 (including any question arising out of the acceptance or rejection of a nomination paper on any ground, or whether or not a Councillor is a member of a Scheduled Caste, Scheduled Tribe or any [* * *] [Sub-section (4) was inserted by Maharashtra 35 of 1963, Section 33(2).] backward class of citizens) and Councillor may refer the dispute to the Commissioner, whose decision thereon shall be final :Provided that,-(a)the dispute is referred to the Commissioner within a period of ten days from the date of the election of the Councillor;(b)no decision shall be given against any Councillor without giving him a reasonable opportunity of being heard.]
