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State of Tamilnadu - Section

Section 66N in Chennai City Municipal Corporation Act, 1919

66N. Prosecution regarding certain election offences.

- No court shall take cognizance of any offence punishable under section 66-F or under section 66-K or under clause (a) of sub-section (2) of section 66-M except on complaint in writing made by order of, or under authority from, the State Government.]