Section 66A in Chennai City Municipal Corporation Act, 1919
66A. [ Minimum penalty for personation at an election. [Inserted by section 9 of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act X of 1962) which came into farce on the 17th September 1962.]
- Notwithstanding anything contained in section 171-F of the Indian Penal Code (Central Act XLV of 1860), any person who in connection with an election under this Act commits an offence of personation punishable under that section, shall be punished with imprisonment for a term which shall not be less than six months and not more than two years and with fine.
