(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.
