Section 29 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
29. with imprisonment for a term which may extend to three years, or with fine, or with both.
Prohibition of public meetings two days before preceding the electionday and on the election day.-(1)No person shall convene, hold or attend any publicmeeting within any ward within forty eight hours before the date of commencement ofthe poll or on the date or dates on which a poll is taken for an election in that ward.(2)Any person who contravenes the provisions of sub-section (1) shall,
