Section 96 in Kerala District Administration Act, 1979
96. injunctions not to be granted in election proceedings.
- Notwithstanding anything contained the Code of Civil Procedure, 1908 (central Act 5 of- 1908) or 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 conduct of any election or for the conduct of any meeting for the consideration of a non-confidence motion against the President or the Vice-President or the Chairman of a Standing Committee.
