Section 15(2) in The Maharashtra Village Panchayats Act, 1959
(2)Any enquiry shall thereupon be held by the Judge and he may after such enquiry as he deems necessary pass an order, confirming or amending the declared result, or setting the election aside. For the purposes of the said enquiry the said Judge may exercise all 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 11 [or section 30A- 1A, as the case may be] [ This portion was added by Maharashtra 36 of 1965, Section 9(2).].] [This Explanation was added by Maharashtra 44 of 2000, Section 2 (b).]
