Section 62(2) in The Madurai City Municipal Corporation Act, 1971
(2)Notwithstanding, anything contained in this Act, [The [Tamil Nadu State Election Commission] [Substituted by Tamil Nadu Act 26 of 1994.] in consultation with the Government] [Substituted by Tamil Nadu Act 26 of 1994.] may, for sufficient cause, direct from time to time the postponement or alteration of the date of an ordinary or casual election or any stage of any such election.
