Section 11 in Manipur (Village Authorities in Hill Areas) Act, 1956
11. Bar to interference by courts in election matters.
- No election of a member of a Village Authority shall be called in question in any court, and no court shall grant an injunction,-(a)to postpone the election of a member of a Village Authority; or(b)to prohibit a person, declared to have been duly elected under this Act, from taking part in the proceedings of a Village Authority of which he has been elected a member; of(c)to prohibit members nominated or elected for a Village Authority from entering upon their duties.
