Section 51(2) in The Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971
(2)The Collector upon receipt of such report, or of his own motion in the circumstances stated in sub-rule (1), after taking all material circumstances into account either-(a)declare the poll at that polling station to be void, appoint a day and fix the hours, for taking a fresh poll at that polling station and notify day so appointed and the hours 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] [Inserted by,G.N. of 25.2.1972.] of the election or that the error or irregularity in procedure is not material issue such directions to the Returning Officer or take such action as he may deem proper for the election.
