305. Civil Court not to grant temporary injunctions in certain cases.
- No civil Court shall in the course of any suit grant any temporary injunction or make any interim order(a)restraining any person from exercising the powers or performing the functions and duties of a member, Chairperson, Vice-Chairperson, officer or servant of a Municipality or a committee or sub-committee of a Municipality on the ground that such person has not been duly elected or appointed as such member, chairperson, vice-chairperson, officer or servant, or(b)restraining any person or persons or any Municipality or committee or sub-committee of a Municipality from holding any election or from holding any election in any particular manner.
