Section 12C(6) in The U.P. Panchayat Raj Act, 1947
(6)[ Any party aggrieved by an order of the prescribed authority upon an application under sub-section (1) may, within thirty days from the date of the order, apply to the District Judge, for revision of such order on any one or more of the following grounds, namely :-(a)that the prescribed authority has exercised a jurisdiction not vested in it by law;(b)that the prescribed authority has failed to execute a jurisdiction so vested;(c)that the prescribed authority has acted in the exercise of its jurisdiction illegally or with material irregularity.
