Section 27(3) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(3)All applications received under sub-section (1)-(a)in which the validity of the election of Councillors to represent the same electoral division 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 electoral division is in question shall be heard together.
