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State of Karnataka - Section

Section 291 in Karnataka Panchayat Raj Act, 1993

291. Injunctions not to be granted in election proceedings.

-Notwithstanding anything contained in any 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 conduct of any election under this Act.