Section 131(9) in Uttarakhand Panchayati Raj Act, 2016
(9)The decision of the prescribed authority, subject to any order passed by the revising authority under this section, and every decision of the revising authority passed under this section, shall be final.(k)(1) section 10-A, 11-A and section 123 of Chapter 1 and sections 125, [125A] [Inserted by Uttarakhand Act No. 10 of 2019.] 126, 127, 127A, 128, 129, 130, 131, 132, 133, 134, 134A, 135, 135A, 135C, and 136 of Chapter 3 of Part VII of Representation of People Act, 1951 shall be applicable as they were-(a)In relation to any election use direction under this Act the made by direction of election;(b)The words 'the election of Pradhan, Up Pradhan and Members of Gram panchayat shall be placed in place of 'election area'.(c)The words 'State Election Commission' shall be placed in place of 'Chief Election Officer' in sub-clause (1) of Clause (b) of sub-section (2) of section 127(A) of the Representation of People Act, 1951.(d)The word "by or under Uttarakhand Panchayat Raj Act, 2016 shall be substituted in place of " By or under this Act" in section 134 and 136 of the Representation of People Act, 1951.
