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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Sikkim - Subsection

Section 119(6) in Sikkim Panchayat Act, 1993

(6)Notwithstanding anything in the Act, the validity of any law relating to the delimitation or wards in a Gram or Territorial Constituencies of a Zilla Panchayat or the allotment of seats to such wards in such Gram or Zilla made or purporting to be made under article 243K of the Constitution of India, shall not be called in question in any Court.