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 66M(1)] [Section 66M] [Entire Act] State of Tamilnadu - Subsection Section 66M(1)(d) in Chennai City Municipal Corporation Act, 1919 (d)without due authority supply any ballot paper to any person or receive any ballot paper from any person or be in possession of any ballot paper; or