Section 28A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
28A. [ Promoting enmity between different classes in connection with election. [Sections 28A to 28D were inserted by Maharashtra 35 of 1963, Section 9]
- 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 of enmity or hatred between different classes of citizens of India shall, on conviction, be punished with imprisonment for a term which may extend to three years, or with fine, or with both.
