Section 217(2) in The Manipur Municipalities Act,1994.
(2)Notwithstanding anything contained in this Act,-(a)the validity of any law relating to the delimitation of constituencies or the allotment of seats to such 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 Election Tribunal and in such manner as is provided for by this Act.
