Section 46A in Chennai City Municipal Corporation Act, 1919
46A. [ Mode of election. [Substituted by section 6 of the Madras City Municipal (2nd Amendment) Act, 1947 (Tamil Nadu Act VI of 1947).]
- All the voters in a division, irrespective of their sex or the community to which they belong, shall be entitled to vote at an election [to the seat in that division.]
