Section 21(6) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(6)All petitions under sub-section (1) -(a)in which the validity of the election of Councillors elected to represent the same ward is in question shall be heard by the same Judge; and(b)in which the validity of the election of the same Councillor elected to represent the same ward is in question shall be heard together.
