Section 4A(1) in The Tamil Nadu Prohibition Of Harassment Of Women Act, 1998
(1)Where the death of a woman is caused by bodily injury or occurs otherwise than under normal circumstances and if it is shown that soon before her death, she was subjected to harassment or that in respect of her an offence under Section 294, 354 or 509 of the Indian Penal Code (Central Act 45 of 1860) was committed, such death shall be called harassment death.
