Section 31(b) in The Maharashtra Industrial Relations Act, 1946
(b)where more than one registered or representative union are entitled to appear or act, as representative or employees in an industry under this section, the union having the largest membership or employees employed in the industry where by agreement of the other registered or representative unions or as determined by the Registrar after such inquiry as he thinks fit, shall be entitled to appear or act for the altered local area or areas, as the case may be, for a period of twelve months from the date on which such alternation is effected or if an application under section 13 is made within such period by such union or, any other union in the altered local area or areas, until the disposal of such application by the Registrar.
