Section 118 in Arunachal Pradesh Panchayat Raj Act, 1997
118.
No Civil Court shall have jurisdiction(a} to entertain or adjudicate upon any question whether any person is or is not entitled to be registered in an electoral roll for a constituency ;or(b)to question the legality of any action taken by or under the authority of the Electoral Registration Officer or of any decision given by any authority appointed under this Act for the preparation or revision of any such roll.
