Section 15(7) in The Maharashtra Village Panchayats Act, 1959
(7)[ If the validity of any election is brought in question only on the ground of an error made by the Officer charged with carrying out the rules made in this behalf under section 176 read with sub-section (2) of section 10 and section 11, or of an irregularity or informality not corruptly caused, the Judge shall not set aside the election.] [Sub section (7) was added by Maharashtra 34 of 1970, Section 4.]
