Section 355(2) in Tamil Nadu District Municipalities Act, 1920
(2)Any Police officer who omits or refuses to perform any duty imposed on him by this Act, shall be deemed to have committed an offence under section 10 or under section 44 of the [Tamil Nadu] [These words were substitute for the words 'Madras' by the Tamil Nadu Adaptation of Laws Order 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969, which came into force on the 14th January 1969.] District Police Act, 1859 (Central Act XXIV of 18 59).
