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[Cites 0, Cited by 0] [Section 66I] [Entire Act]

State of Tamilnadu - Subsection

Section 66I(1) in Chennai City Municipal Corporation Act, 1919

(1)Any person who during the hours fixed for the poll at any rolling station misconducts himself or fails to obey the lawful directions of the polling officer may be removed from the polling station by the polling officer or by any police officer on duty or by any person authorized in this behalf by such polling officer.