Section 599 in Greater Hyderabad Municipal Corporation Act, 1955
599. [ Promoting enmity between classes in connection with election. [Substituted by Act No.28 of 2005.]
- Any person who, in connection with an election under this Act promotes or attempts to promote on grounds of religion, race, caste, community or language, feelings or enmity or hatred, between different classes of the citizens of India shall be punishable with imprisonment for a term which may extend to three years and with fine which may extend to three thousand rupees.]
