Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 275B] [Entire Act] State of Haryana - Subsection Section 275B(a) in The Haryana Municipal Act, 1973 (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;
