(2)As soon as an appeal is decided, the Appellate Court shall intimate the substance of the decision to the State Election Commission and the President of the Panchayat concerned and as soon as may be, thereafter shall send to the State Election Commission an authenticated copy of the decision; and upon its receipt, the State Election Commission shall -(a)forward copies thereof to the authorities to which copies of the order of the court were forwarded under section 106; and(b)cause the decision to be published in such manner as the State Election Commission may deem fit.
