Section 51C(3) in Tamil Nadu District Municipalities Act, 1920
(3)The systematic appeal by a candidate or his agent or by any other person to vote or refrain from voting on grounds of caste, race, community or religion or the use of, or appeal to, religious symbols, or, the use of, or appeal to, national symbols such as the national flag or the national emblem, for the furtherance of the prospects of that candidate's election.
