Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 66M(2)] [Section 66M] [Entire Act] State of Tamilnadu - Subsection Section 66M(2)(b) in Chennai City Municipal Corporation Act, 1919 (b)if he is any other person, be punishable with imprisonment for a term which may extend to six months or with fine or with both.