69A. [ Review of Final orders by the State Election Commission. [Inserted by Act 14 of 2000, w.e.f. 18-1-2000.]
(1)The State Election Commissions may, either suo moto or on application, review any order passed under section 69 and pass such orders as it may deem fit.(2)An application for review under sub-section (1) shall be submitted within fifteen days from the date of passing of the final order on which the compliant is based:Provided that the time taken for obtaining a copy of the order against which the complaint has been filed shall be excluded from calculating the said fifteen days.(3)Any order issued by the State Election Commission under sub-section (1) shall be published, as soon as may be alter it is issued, by affixing in the notice board of the concerned Municipality and in a conspicuous place within such Municipal area and the fact of such publication shall be published, in the Gazette and in two local newspapers having wide circulation in the concerned Municipal area.]Validity of delimitation etc. - The validity of any law relating to the delimitation of wards or allotment of seats to such wards shall not be called in question in any court.
