Section 19 in Arunachal Pradesh Panchayat Raj Act, 1997
19.
If, in any occasion the circumstances so arises, and, the Government is so satisfied, it may issue notification for cancellation of the Gram Panchayat constituency or constituencies of any location(s) constituted earlier, and, the Government may also order for cancellation or suspension of the election process, if any already undertaken" for that constituency or constituencies for election of Gram Panchayat Member(s) or Anchal Samiti Member{s} forthwith and such action shall not be questioned in any court of law.
