Section 124 in THE CONSTITUTION (THIRTY-NINTH AMENDMENT) ACT, 1975
124. The Dadra and Nagar Haveli Land Reforms (Amendment) Regulation, 1973 (5 of 1973).".
[The Constitution (Thirty-Ninth Amendment) Act, 1975, was passed in response to the Allahabad High Court’s decision to invalidate PM Indira Gandhi’s election to the Lok Sabha on Raj Narain’s petition. This amendment exempted the President, Vice President, Prime Minister, and Speaker from the jurisdiction of the courts, and they are to be decided by whichever authority the Parliament chooses. The amendment modified articles 71, 329, and Schedule 9 of the Indian constitution.Also Refer ]
