Section 35(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(4)[ If the President or Vice-President, as the case may be, desires to challenge the validity of the motion carried out under sub-section (1), he shall within fifteen days from the date on which such motion was carried, refer the dispute to the State Government, which shall decide it, as far as possible, within forty-five days from the date on which it was recovered by it, and its decision shall be final.] [Inserted by M.P. Act No. 2 of 1997 (w.e.f. 7-1-1997).]
