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[Cites 0, Cited by 0] [Section 496(1)] [Section 496] [Entire Act]

State of Tamilnadu - Subsection

Section 496(1)(a) in The Madurai City Municipal Corporation Act, 1971

(a)to communicate without delay to the proper municipal officer any information which he received of the design to commit or of the commission of any offence under this Act or any rule, by-law or regulation made under it; and