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

State of Tamilnadu - Subsection

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

(1)If any person to whom this section applies is without reasonable cause guilty of any act or omission in breach of his official duty, he shall be punishable with fine which may extend to five hundred rupees.