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

State of Tamilnadu - Subsection

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

(1)Any person who at a public meeting to which this section applies acts, or incites others to act, in a disorderly manner for the purpose of preventing the transaction of the business for which the meeting was called together, shall be punishable with fine which may extend to two hundred and fifty rupees.