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[Cites 0, Cited by 2] [Section 326] [Entire Act]

State of Uttar Pradesh - Subsection

Section 326(4) in The U.P. Municipalities Act, 1916

(4)Provided that nothing in sub-section (1) shall be construed to apply to a suit wherein the only relief claimed is an injunction of which the object would be defeated by the giving of the notice or the postponement of the commencement of the suit or proceeding.