Section 27(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(2)An enquiry shall thereupon be held by a Judge, not below the rank of an Assistant Judge, appointed by the State Government either specially for the case or for such cases generally; and such Judge may, after such enquiry as he deems necessary, pass an order confirming or amending the declared result of the election or the order of [the officer empowered by the [State Election Commission] [These words were substituted for the word 'the Collector or any officer empowered by him' by Maharashtra 43 of 1962, section 5.] ] in that behalf under section 26, or setting the election aside. For the purposes of the said enquiry, the Judge may exercise any of the powers of a Civil Court, and his decision shall be conclusive. If the election is set aside, a date for holding a fresh election shall forthwith be fixed under section 14.
