Section 54D(7) in The Maharashtra Village Panchayats Act, 1959
(7)If the Sarpanch, or as the case may be, the Upa-Sarpanch, desires to dispute the validity of the motion of no confidence carried under sub-section (3), he shall, within fifteen days from the date on which such motion was carried, refer the dispute to the Collector who shall decide it, as far as possible, within fifteen days from the date on which it was received by him. Any person aggrieved by the decision of the Collector may, appeal to the Commissioner who shall decide the appeal, as far as possible, within fifteen days, from the date on which it was received by him. Any such decision shall, subject to a second appeal under sub section (8), shall be final.
