Section 572 in Uttar Pradesh Municipal Corporation Act, 1959
572. Civil Court not to grant temporary injunction 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 or duties of a Corporator, [* * *] [Omitted by U.P. Act 12 of 1977.] officer or servant of a Corporation or of a committee or sub-committee of a Corporation on the ground that such person has not been duly elected, or appointed, as the case may be; or(b)restraining any person or persons or any Corporation committee or subcommittee of a Corporation from holding any election, or from holding any election in any particular manner.
