Section 351B in Tamil Nadu District Municipalities Act, 1920
351B. [ Injunctions not be granted in election proceedings. [This section was inserted by section 2 of the Tamil Nadu District Municipalities and Local Board (Amendment) Act, 1936 (Tamil Nadu Act XXV of 1936).]
- 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 preparation or publication of electoral rolls or for the conduct of any election.]
