Section 11 in The Bihar State Election Authority Act, 2008
11. Bar to interference by Courts in electoral matters.
- Notwithstanding anything contained in this Act-(a)The validity of any order relating to the delimitation of constituencies or the allotment of seats to such constituencies, made or purporting to be made shall not be called in question in any court;(b)No election to any body shall be called in question except by an election petition presented to the Prescribed Authority under this Act.
