Section 27(2) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(2)If a dispute arises as to whether a person -(a)has been lawfully chosen [x x x] [Omitted by U.P. Act No. 9 of 1994.] a member of a Zila Panchayat under Section 18; or(b)has ceased to remain eligible for being chosen [x x x] [Omitted by U.P. Act No. 9 or 1994.] a member [x x x] [Omitted by Section 17(2) of U.P. Act No. 2 of 1963.] of the Zila Panchayat for the purposes of Section 20, or(c)has become disqualified to be Adhyaksha or [x x x] [Omitted by U.P. Act No. 44 of 2007 (w.e.f. 20.08.2007).] for the purposes of Section 19, the dispute shall be referred in the manner prescribed to the Judge whose decision shall be final and binding.
