Section 19(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)As soon as possible after the counting of votes in a ward if it is a bye-election and in all the wards if it is a general election in a municipal area is over, the [State Election Commissioner] [These words were substituted for the word 'Collector' by Maharashtra 41 of 1994, Section 123(a).] shall publish the result in the Official Gazette, as soon as conveniently may be.[If at a general election the poll could not be taken in any ward or wards for any reason on the date originally fixed for the purpose but it was taken on that date in more than two-thirds of all the wards, the [State Election Commissioner] [This portion was added by Maharashtra 10 of 1967, Section 3(a).] shall, as soon as possible after the counting of votes in the said wards is over, publish the available results in the Official Gazette, and as regards the remaining ward or wards, the [State Election Commissioner] [These words were substituted for the word 'Collector' by Maharashtra 41 of 1994, Section 123(a).], shall subsequently publish the results in the Official Gazette as and when the poll is taken and counting of votes therein is over. In determining two-thirds of the number of the wards, a fraction shall be ignored. After every general election upon the publication of the results, or, as the case may be, the first publication of the results, in the Official Gazette, under this sub-section, the Council shall be deemed to be duly constituted.]If a person is elected in more than one ward, he shall by notice in writing signed by him and delivered to the [State Election Commissioner] [These words were substituted for the word 'Collector' by Maharashtra 41 of 1994, Section 123(b).] within a period of seven days from the date of publication of the results under sub-section (1), [or as the case may be, the date of subsequent publication of the results thereunder in which his name is included] [These words were inserted by Maharashtra 10 of 1967, Section 3(b).] choose any one of the ward which he shall serve and the choice shall be final.When such choice is made, fresh election shall be ordered in the remaining ward or wards.]
