Section 359 in Tamil Nadu District Municipalities Act, 1920
359. Prohibition against obstruction of municipal authorities, servants and contractors.
- No person shall obstruct or molest the council, the [chairman, any councillor, the executive authority] [These words were substitute for the words 'chairman any coucillor' by section 17(2) of the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).], or any person employed by the municipal council or[any person with whom a contract has been entered into on behalf of the council] [ These words wee substitute for the words 'any person with whom the chairman has entered into a contract on behalf of the council' by the Tamil Nadu District Municipalities (Amendment) Act, 1933 (Tamil Nadu Act XV of 1933).] in the performance of their duty or of anything which they are empowered or required to do by virtue or in consequence, of this Act or of any by-law, rule, regulation or order made under it.
