Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40A] [Entire Act] State of Tamilnadu - Subsection Section 40A(3) in Chennai City Police Act, 1888 (3)Any person who contravenes the provisions of this section shall also be liable to be ejected summarily from the enclosed place of building by any Police-officer and shall also be punishable with fine which may extend to fifty rupees.
