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HP High Court: Panchayati Raj Elections Cannot Be Postponed Beyond Five-Year Term - (12 Jan 2026)

ELECTION

HP HC held that orders under the Disaster Management Act, 2005 cannot override the State Election Commission’s authority or justify delaying elections, emphasizing that Panchayati Raj polls must be completed within their five-year term under Article 243E of the Constitution.

Tags : PANCHAYATI RAJ   ELECTIONS   TERM  

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