Section 326A(b) in The U.P. Municipalities Act, 1916
(b)restraining any person or persons or any [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or committee or sub-committee of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] from holding any election, or from holding any election in any particular manner.
