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 102] [Entire Act] State of Uttar Pradesh - Subsection Section 102(3) in The U.P. Panchayat Raj Act, 1947 (3)The decision of the prescribed authority under sub-section (1) shall be final and shall not be questioned in any Court of law.
