Section 27(1) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(1)If the validity of any election of a councillor or the legality of any order made or proceedings held under section 26 is brought in question [by any candidate at such election or by] [These word were Inserted by Maharashtra 35 of 1963, Section 7(1)(a).] any person qualified to vote at the election to which such question refers [such candidate or person] [These word were substituted for the word 'such persons', by Maharashtra 35 of 1963, Section 7(1)(b).] may, at any time within fifteen days after the date of the declaration of the result of the election or the date of the order or proceeding apply to the District Judge of the district within which the election has been held, for the determination of such question.
