Section 503 in The Coimbatore City Municipal Corporation Act, 1981
503. Injunctions not to be granted in elections or assessment proceedings.
- Notwithstanding anything contained in the Code of Civil Procedure, 1908 (Central Act V of 1908) or in any other law for the time being in force, no Court shall grant any permanent or temporary injunction or make any interim order restraining any proceeding which is being or about to be taken under this Act for the-(a)preparation or publication of electoral rolls;(b)conduct of any election; or(c)preparation, revision or amendment of assessment books.
