Section 326A(a) in The U.P. Municipalities Act, 1916
(a)[ restraining any person from exercising the powers or performing the functions or duties of a President of] [Substituted by U.P. Act No. 1 of 1955.] [* * *] [Omitted by U.P. Act No. 49 of 2007.] of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or by Chairman of a committee or sub-committee of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of a member, officer or servant of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of a committee or sub-committee of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] on the ground that such person has not been duly elected, nominated or appointed as such President, [* * *] [Omitted by U.P Act No. 49 of 2007.], Chairman, member, officer or servant; or
