326A. [ 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, -] [Added by U.P. Act No. 4 of 1934.]
(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(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.
