Constitution of India, 1949
243O. Bar to interference by courts in
electoral matters. —
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.