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[Cites 0, Cited by 0] [Section 56D] [Entire Act]

State of Tamilnadu - Subsection

Section 56D(1) in Tamil Nadu District Municipalities Act, 1920

(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.