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 583] [Entire Act] State of Jharkhand - Subsection Section 583(a) in Jharkhand Municipal Act, 2011 (a)the validity of any law relating to the delimitation of wards or the allotment of seats to such wards, made or purporting to be made under Article 243 ZA of the Constitution of India shall not be called in question in any court;
