Section 9(12) in Uttarakhand Panchayati Raj Act, 2016
(12)No Civil Court shall have jurisdiction - (a) to entertain or adjudicate upon the question whether any person is or is not entitled to be registered in an electoral roll for a territorial constituency; or(b)to question the legality of any action taken by or under the authority of the State Election Commission or of any decision given by any Authority or Officer appointed in this behalf in respect of preparation and publication of electoral rolls.
