Section 572(a) in Uttar Pradesh Municipal Corporation Act, 1959
(a)restraining any person from exercising the powers or performing the functions or duties of a Corporator, [* * *] [Omitted by U.P. Act 12 of 1977.] officer or servant of a Corporation or of a committee or sub-committee of a Corporation on the ground that such person has not been duly elected, or appointed, as the case may be; or
