Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
[Section 217(2)] [Section 217] [Complete Act]
Central Government Act
Section 217(2)(a) in The Manipur Municipalities Act, 1994.
(a) the validity of any law relating to the delimitation of constituencies or the allotment of seats to such constituencies, made or purporting to be made under this Act shall not be called in question in any Court;