Section 19(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(4)[ In case such person fails to notify his choice within the period specified in sub-section (2), the State Election Commissioner shall by lot decide one of the wards within which such person shall serve and the decision of the Commissioner shall be final. Fresh election shall be ordered in the remaining ward or wards.] [Sub-section (4) was substituted by Maharashtra 41 of 1994, Section 123(c).]
