Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 20] [Entire Act]

State of Gujarat - Section

Section 25 in Gujarat Panchayats Act, 1961

25. Jurisdiction of civil courts barred. - No civil court shall have jurisdiction-

(a)to entertain or adjudicate upon any question whether any person is or is not entitled to have his name included in a list or voters; or
(b)to question the legality of any action taken or decision given by or under the authority of the State Election Commission in connection with the preparation, maintenance or revision of any such list.