Section 35(3B) in The Maharashtra Village Panchayats Act, 1959
(3B)If the Sarpanch or, as the case may be, the Upa-Sarpanch desires to dispute the validity of the motion carried under sub-section (3), he shall, within seven days from the date on which such motion was carried, refer the dispute to the Collector who shall decide it, as far as possible, [within thirty days from the date on which it was received by him; and his decision shall be final] [These words were substituted for the words 'within fifteen days from the date on which it was received by him; and any such decision shall, subject to an appeal under sub-section (3C), be final.' by Maharashtra 16 of 2012, Section 3(ii) (w.e.f. 2-10-2012).].
