Section 15(1) in The Maharashtra Village Panchayats Act, 1959
(1)If the validity of any election of a member of a panchayat is brought in question by [any candidate at such election or by] [These words were inserted by Maharashtra 36 of 1965, Section 9(1).] any person qualified to vote at the election to which such question refers [such candidate or person] [These words were substituted for the words 'such person' by Maharashtra 36 of 1965.] may, at any time within fifteen days after the date of the declaration of the result of the election, apply [* * * * *] [The portion from '(a) in the Hyderabad area' to 'transferred territories' was omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subject) Order, 1960.] to the Civil Judge (Junior Division) and if there be no Civil Judge (Junior Division) then to the Civil Judge (Senior Division) (hereafter, in each case referred to as "the Judge") having ordinary Jurisdiction in the area within which the election has been or should have been held for the determination of such question.
