Section 27(8) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(8)If the Judge sets aside an election under clause (a) of sub-section (5) he may, if he thinks fit, declare any person by whom any corrupt practice has been committed within the meaning of this section to be disqualified from being a member of any Zilla Parishad for a term of years not exceeding five and the decision of the Judge shall be conclusive:Provided that, no such declaration shall be made unless such person has been given a reasonable opportunity to be heard.
