Section 28(iii) in The Chhattisgarh Municipalities Act, 1961
(iii)The systematic appeal by a candidate or his agent or by any other person with the consent of a candidate or his election agent, 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 symbol, such as the national flag or the national emblem, for the furtherance of the prospects of that candidate's election [* * *] [Omitted by M.P. Act No. 18 of 1997.];
