Section 406 in Chennai City Municipal Corporation Act, 1919
406. Prohibition against obstruction of council, committees, Mayor etc.
- No person shall obstruct or molest [the council, [any standing committee] [Inserted by section 212(ii) by Act LXV of 1860.], the Mayor or Deputy Mayor, any councillor [***] [Omitted the words 'or alderman' by section 2(2) of the Madras City Municipal (Amendment) Act, 1958 (Tamil Nadu Act X of 1958).], the commissioner or any person employed by the corporation or] any person with whom the commissioner has entered into a contract on behalf of the corporation in the performance of [their duty] [Substituted for the words 'his duty' by section 212(ii) of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).] or of anything which [they are empowered] [Substituted for the words 'he is empowered' by Act X of 1936.] or required to do by virtue or in consequence of this Act or of any rule, by-law, regulation or order made under it.
