Section 44 in The Himachal Pradesh Municipal Corporation Act, 1994
44. Bar of jurisdiction of civil courts.
- No civil court shall 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 President or Vice-President, member and employee of a municipality on the ground that such person has not been duly elected, nominated or appointed as such President, Vice-President, member or employee ; or(b)restraining any person or persons or any municipality from holding any election, in any particular manner.
