Section 14(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)[ If any question arises as to whether a person has been lawfully chosen a member of a Kshettra Panchayat or has ceased to remain eligible to be such member the question shall be referred in the manner prescribed to the Judge, whose decision shall be final and binding.] [Substituted by U.P. Act No. 9 of l994.]
