Section 55B in The Madurai City Municipal Corporation Act, 1971
55B. Statements made by persons to the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2001.].
- No statement made by a person in the course of giving evidence before the [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 22 of 2001.] shall subject him to, or be used against him in, any civil or criminal proceeding except a prosecution for giving false evidence by such statement:Provided that the statement-(a)is made in reply to a question which he is required by the Commission to answer; or(b)is relevant to the subject-matter of the inquiry.
