Section 21A(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(4)If such Sarpanch or Panch, as the case may be, desires to challenge the validity of recalling him under the foregoing sub-sections he shall within seven days from the date on which he is deemed to have vacated the office, refer dispute to the Collector who shall decide it, as far as possible, within 30 days from the date on which it was received by him, and his decision shall be final.]
