Section 117(1) in The West Bengal Panchayat Act, 1957
(1)The election of a person as the Adhyaksha or Upadhyaksha or as a member of a Gram Panchayat or as the Pradhan or Upa-Pradhan or as a member of an Anchal Panchayat or as the Pradhan Vicharak or as a member of a Nyaya Panchayat shall not be called in question in any Court :Provided that an application questioning the election may be presented to such authority within such time and in such manner as may be prescribed.
