Section 400A in Chennai City Municipal Corporation Act, 1919
400A. [ Sanction for prosecution of Mayor, Deputy Mayor, etc. [Inserted by section 208 of the Chennai City Municipal (Amendment) Act; 1936 (Tamil Nadu Act X of 1936).]
- When the Mayor or Deputy Mayor, or any councillor [***], or the commissioner is accused of any offence alleged or to have been committed by him while acting or purporting to act in the discharge of his official duty, no magistrate shall take cognizance of such offence except with the previous section of the [State Government] [The word 'Provincial Government' were substituted for the words, 'Local Government by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.].]
