Section 88 in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
88. Determination of validity of election.
(1)If the validity of any election, including bye-election of a member of a Market Committee is brought in question by any person qualified either to be elected or to vote at the election to which such question refers, such person may, within seven days after the date of the declaration of the result of the election, apply in writing to the Collector.(2)On receipt of an application under sub-rule (1), the Collector shall, after giving an opportunity to the applicant to be heard and after making such inquiry as he deems fit, pass an order confirming or amending the declared result of election or setting the election aside. If the Collector sets aside the election, he shall fix a date, as soon as conveniently may be, for holding a fresh election.(3)Any person aggrieved by the decision of the Collector may, within seven days from the date on which the decision is communicated to him, appeal to the [Commissioner appointed under section 6 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966)] [These words, figures and brackets were substituted for the word 'Director' by G. N. of 7.6.1990.] against such decision; and the decision of the Collector, subject to the decision of the [Commissioner appointed under section 6 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966)] [These words, figures and brackets were substituted for the word 'Director' by G. N. of 7.6.1990.] in appeal, shall be final.
