Section 61 in The Maharashtra District Planning Committee (Election) Rules, 1999
61. Determination of validity of election.
(1)No validity of list of voters or the allotment of seats to constituencies made or purporting to be made under the Act and rules shall be called in question in any Court.(2)If the validity of any election, including bye-election of a member of a committee is brought in question by any person qualified either to be elected or to vote at the election to which such question refers, such person may, within seven days after the date of the declaration of the result of the election, apply in writing to the Divisional Commissioner.(3)On receipt of an application under sub-rule (1), the Divisional Commissioner shall, after giving an opportunity to the applicant to be heard and after making such inquiry as he deems fit, pass an order confirming or amending the declared result of election or setting the election aside. If the Divisional Commissioner sets aside the election, he shall fix a date, as soon as conveniently may be, for holding a fresh election.(4)Any person aggrieved by the decision of the Divisional Commissioner may, within seven days from the date on which the decision is communicated to him, appeal to the State Government against such decision: and the decision of the Divisional Commissioner, subject to the decision of the State Government in appeal, shall be final
