Section 43(3) in Tamil Nadu District Municipalities Act, 1920
(3)All the electors of a ward, irrespective of their community or sex, shall be entitled to vote at an election [to the seat in that ward.] [These words were substituted for the words 'to any seat in that ward whether reserved or not' by section 4(iv) of the Tamil Nadu District Municipalities (Amendment) Act 1973 (Tamil Nadu Act 17 of 1973)]
