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State of Himachal Pradesh - Section

Section 182 in The Himachal Pradesh Panchayati Raj Act, 1994

182. Bar of interference by Courts in election matters.

- Notwithstanding anything contained in this Act, the validity of any law relating to the delimitation of constituencies, or the allotment of seats in such constituencies, made or purported to be made under this Act shall not be called in question in any Court.