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 56I] [Entire Act] State of Tamilnadu - Subsection Section 56I(4) in Tamil Nadu District Municipalities Act, 1920 (4)An offence punishable under sub-section (3) shall be cognizable.Explanation. - In this section, the expression "polling officer" has I he same meaning as in section 56-H.
