Section 48(2) in Chennai City Municipal Corporation Act, 1919
(2)Where after the electoral rolls for the [two hundred] [Substituted for 'one hundred and fifty-five' of the T.N. Act No. 1 of 2011, w.e.f. 21.12.2010.] divisions aforesaid or any alterations to such rolls have been published under subsection (1), the boundaries of any such divisions are altered, the [The person authorised under that sub-section] [Substituted for 'Commissioner' by Tamil Nadu Act 6 of 1968.] shall, in order to give effect lo such alteration of boundaries, rearrange and republish in such manner as [the [Tamil Nadu State Election Commission] [Inserted by Tamil Nadu Act 26 of 1994.] may direct, the electoral rolls for each of the divisions concerned.
