Section 45(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 a President or Vice-President, [the Collector or the officer presiding over such meeting or any Councillor [* * *] [These words and brackets were substituted for the word 'the Collector shall', by Maharashtra 35 of 1963, Section 14(2).] may within thirty days from the date of the election] refer the dispute to the Commissioner for decision. [An appeal against the decision of the Commissioner may, within thirty days from the date of such decision, be filed before the State Government.] [These words were substituted for the portion beginning with 'The decision of the Commissioner' and ending with 'any such decision', by Maharashtra 35 of 1963, Section 14(2).]
