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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Tamilnadu - Subsection

Section 44(5) in Tamil Nadu District Municipalities Act, 1920

(5)The electoral roll for the municipality published under sub-section (2), as revised by any alterations thereto subsequently published under that sub-section or under sub-section (4), shall remain in force until the publication of a fresh electoral roll for the municipality under sub-section (2).