23. Bar to interference by courts in election matters.
- No election of a Commissioner shall be called in question in any Court except under the procedure provided by this Act and no order passed in any proceeding under Sect ions 16 to 20 (both inclusive), shall be called in question in any Court and no Court shall grant an injunction-(i)to postpone an election, or(ii)to prohibit a person, declared to have been duly elected under this Act, from taking part in the proceedings of a Municipal Board of which he has been elected as Commissioner, or(iii)to prohibit the Commissioners formally elected or appointed to a Municipal Board from entering upon their duties.
