Section 609 in Greater Hyderabad Municipal Corporation Act, 1955
609. Making false declaration.
- If a person makes in, or in connection with, any nomination of a candidate for election or any return of election expenses, a statement or declaration in writing which is false and which he either knows or believes to be false or does not believe to be true, he shall be punishable with imprisonment for a term which may extend to one year or with fine or with both.
