Section 141A(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)If any question arises whether a sum is payable to the Zilla Parishad within the meaning of sub-section (1), it shall be referred to a Tribunal constituted by the State Government (consisting of one or more persons not connected with the Zilla Parishad or any authority subordinate to it or with the person by whom the sum is alleged to be payable) which shall, after making such inquiry as it may deem fit and after giving to the person by whom the sum is alleged to be payable, an opportunity of being heard, decide the question; and the decision of the Tribunal thereon shall be final and shall not be called in question in any Court or before any other authority [except that an application for revision of such decision may be made to the High Court within sixty days from the date of such decision.]
