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State of Tamilnadu - Section

Section 81 in The Madurai City Municipal Corporation Act, 1971

81. Prosecution regarding certain election offences.

- No Court shall take cognizance of any offence punishable under section 73 or section 7' or under clause (a) of sub-section (2) of section 80 except on a compliant in writing made by order of or under authority from the Government.