| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 9 |
| Chapter Title | Ministry | Department |
| The panchayats | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
1[Notwithstanding anything in this Constitution, –
(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 article 243K, shall not be called in question in any court;
(b) No election to any Panchayat shall be called in question except by an election petition presented to such authority and in such manner as is provided for by or under any law made by the Legislature of a State.]
_______________________
1. Ins. by the Constitution ( seventy- third Amendment) Act, 1992 (w. e. f 24-4-1993). Earlier part ix dealing with territories in part D of the first schedule was replealed by the constitution ( seventh Amendment) Act, 1956, sec.29 and sch.
