Section 15(4) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(4)The number of names included in any part of the roll shall not ordinarily exceed two thousand four hundred and in case where it exceeds two thousand four hundred, it shall be prepared in more than one part in a convenient manner, in accordance with the directions issued by the State Election Commission, from time to time.
