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State of Madhya Pradesh - Section

Section 121 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

121. Bar to interference by Courts in electoral matters.

- The validity of any law relating to the delimitation of constituencies or the allotment of seats in such constituencies, made or purporting to be made under this Act shall not be called in question in any Court.