138. Bar to interference by Courts in electoral matters.
- Not withstanding 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 Article 243 K of the Constitution of India shall not be called in question in any Court;(b)no election to any Panchayat shall be called in question except by an election petition presented to the prescribed authority under this Act.
