Section 21(11A) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(11A)[ If the validity of any election is called in question only on the ground of an error made by an officer charged with carrying out the provisions of clauses (b) or (c) of sub-section (2) of section 9 or of the rules made under section 17 or of an irregularity or informality not corruptly caused, the Judge shall not set aside the election.] [Sub-section (11A) was inserted by Maharashtra 47 of 1973, Section 10(b).]
