Section 56A in Tamil Nadu District Municipalities Act, 1920
56A. [ Minimum penalty for personation at an election. [Sections 56-A to 56-N were inserted by section 18 of the Tamil Nadu City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act 10 of 1962).]
- Notwithstanding anything contained in section 171-F of the Indian Penal Code (Central Act XLV of 1860), any person who in connection with an election under this Act commits an offence of personation punishable under that section shall be punished with imprisonment for a term which shall not be less than six months and not more than two years and with fine.
