Section 33(5) in The Maharashtra Village Panchayats Act, 1959
(5)In the event of a dispute arising as to the validity of the election of a Sarpanch or Upa-Sarpanch under sub-section (1) [the Officer presiding over such meeting or any member [* * *] [This portion was substituted for the portion beginning with the words 'the dispute shall be referred' and ending with the words 'any such decision' by Maharashtra 36 of 1965, Section 16.] may. within fifteen days from the date of the election, refer the dispute to the Collector for decision. An appeal against the decision of the Collector may, within fifteen days from the date of such decision, be filed before the Commissioner, whose decision shall be final The Collector or Commissioner shall give his decision as far as possible within sixty days of the receipt of the reference, or as the case my be, appeal.]
