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 1] [Section 51] [Entire Act] State of Maharashtra - Subsection Section 51(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965 (6)Any dispute regarding election of the President shall be referred to the State Government whose decision in that behalf shall be final.
