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[Cites 0, Cited by 0] [Section 51A(6)] [Section 51A] [Entire Act]

State of Tamilnadu - Subsection

Section 51A(6)(b) in Chennai City Police Act, 1888

(b)if any person directed under sub-section (1) [or sub-section (1-A)] [Inserted by Madras City Police and Tamil Nadu District Police (Amendment) Act, 1985 (Tamil Nadu Act 38 of 1985).] or sub-section (4) to remove himself outside the City of [Chennai] [Substituted by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] fails or refuses to do so re-enters the said City while such direction is in force, the Commissioner may, in lieu of, or in addition to, prosecuting such person under clause (a), cause him to be arrested and removed in police custody to such place outside the City as he may direct.