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State of Tamilnadu - Section

Section 56N in Tamil Nadu District Municipalities Act, 1920

56N. Prosecution regarding certain election offences.

- No Court shall take cognizance of any offence punishable under section 56-F or under section 56-K or under clause (a) of sub-section (2) of section 56-M except on compliant in writing made by order of, or under authority from the State Government.]