| 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 | 15 |
| Chapter Title | Ministry | Department |
| Elections | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
1[Notwithstanding anything in this Constitution 2[***]-]
(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 327 or article 328, shall not be called in question in any court;
(b) No election to either House of Parliament or to the House or either House of the Legislature of a State shall be called in question except by an election petition presented to such authority and in such manner as may be provided for by or under any law made by the appropriate Legislature.
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1. Subs. by the Constitution (Thirty-ninth Amendment) Act, 1975, s. 3, for certain words.
2. he words, figures and letter “but subject to the provisions of article 329A” omitted by the Constitution (Forty-fourth Amendment) Act, 1978, s. 35 (w.e.f. 20-6-1979).
