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[Cites 0, Cited by 0] [Section 314] [Entire Act]

State of Tamilnadu - Subsection

Section 314(2) in Tamil Nadu District Municipalities Act, 1920

(2)Whoever acts as or exercises the functions of the chairman or vice-chairman of a municipal council knowing that under this Act or the rules made thereunder he is not entitled or has ceased to be entitled to hold such office or to exercise such functions shall, on conviction, be punished with fine not exceeding one thousand rupees for every such offence.