Section 27A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
27A. [ Bar to interference by courts in electoral matters. [Section 27-A was inserted by Maharashtra 21 of 1994, Section 44.]
- No election to any Zilla Parishad shall be called in question except in accordance with the provisions of section 27; and no court other than the Judge referred to in that section shall entertain any dispute in respect of such election.]
