Section 27(7) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(7)If the validity of any election is brought in question only on the ground of an error made by the officer charged with carrying out the rules made in this behalf under sub-section (2) of section 12 or of section 14, or of an irregularity or informality not corruptly caused, the Judge shall not set aside the election.
