Section 303 in The Himachal Pradesh Municipal Corporation Act, 1994
303. Bar to interference by Courts in electoral matters.
- Notwithstanding anything contained in this Act -(a)the validity of any law relating to the delimitation of constituencies [or the allotment of seats in such constituencies] [Inserted vide Act No. 23 of 2000.] made or purporting to be made under this Act, shall not be called in question in any court;(b)no election to any municipality shall be called in question except by an election petition presented to the authorised officer and in such manner as may be prescribed by rules.
