Section 445 in The Madurai City Municipal Corporation Act, 1971
445. Penalty for continuing meeting in contravention of rules, etc.
- Any person who continues or purports to continue, to hold or vote at, or takes part in a meeting of the council after it has been adjourned in accordance with the provisions of this Act or of the rules or regulations made thereunder shall be punishable with fine which may extend to five hundred rupees.
