Section 15A in The Maharashtra Village Panchayats Act, 1959
15A. [ Bar to interference by Courts in electoral matters. [Section 15A was inserted by Maharashtra 21 of 1994, Section 11.]
- No election to any panchayat shall be called in question except in accordance with the provisions of section 15; and no court other than the Judge referred to in that section shall entertain any dispute in respect of such election.] [This Explanation was inserted by Maharashtra 36 of 1965, Section 8(3).]
