275B. [ Bar to interference by Courts in electoral matters. [Inserted vide Act 3 of 1994 as Section 275-A subsequently renumbered as 275-B by Haryana Act No. 3 of 1995.]
- Notwithstanding anything contained in this Act -(a)the validity of any law relating to the delimitation of constituencies, 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 Tribunal and in such manner as may be prescribed by rules.]
