Section 48B in Tamil Nadu District Municipalities Act, 1920
48B. Statements made by persons to the [Tamil Nadu State Election Commission] [Substituted by the Tamil Nadu Municipal Law (Amendment) Act, 2001 (Tamil Nadu Act 22 of 2001).].
- No statement made by a person in the course of giving evidence before the [Tamil Nadu State Election Commission] [Substituted by the Tamil Nadu Municipal Law (Amendment) Act, 2001 (Tamil Nadu Act 22 of 2001).] shall subject him to, or be used against him in, any civil or judicial proceeding except a prosecution for giving false evidence by such statement:Provided that the statement -(a)is made in reply to a question which he is required by the Commission to answer; or(b)is relevant to the subject-matter of the inquiry.
