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 121] [Entire Act] State of Punjab - Subsection Section 121(3) in Punjab Panchayat Samitis and Zila Parishads Act, 1961 (3)Except as provided in this section, the election of a Member, Vice-Chairman or Chairman shall not be called in question before any authority or in any court.
