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[Cites 0, Cited by 0] [Section 155(3)] [Section 155] [Entire Act]

State of Uttarakhand - Subsection

Section 155(3)(B) in Uttarakhand Panchayati Raj Act, 2016

(B)No civil court shall, in the course of any suit, grant any temporary injunction, or made any interim order prohibiting temporary injunctions by civil courts against Zila Panchayat, Kshettra Panchayat or their officers -