Section 52(2) in The Madurai City Municipal Corporation Act, 1971
(2)Where after the electoral rolls for the wards of the council [x x x] [The words 'as determined by the Government under section 49' were omitted by Tamil Nadu Act 27 of 1990.] or any alterations to such rolls have been published under sub-section (1), the boundaries of any such wards are altered, the person authorized under that sub-section shall, in order to give effect to such alteration of boundaries, re-arrange and re-publish in such manner as [the (Tamil Nadu State Election Commission) [Substituted by Tamil Nadu Act 26 of 1994.]] may direct the electoral rolls for each of the wards concerned.
