Section 48B in Chennai City Municipal Corporation Act, 1919
48B. Making false declaration.
- If any person makes in connection with-(a)the preparation, revision or correction of an electoral roll for the territorial division, or(b)the inclusion or exclusion of any entry in or from an electoral roll for the territorial division,a statement or declaration in writing which is false and which he either knows or believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to one year or with fine or with both.]
