Section 44(6) in Tamil Nadu District Municipalities Act, 1920
(6)Every person whose name appears in the electoral roll for the municipality, as so revised, shall, so long as it remains in force, be entitled, subject to the provisions of this Act, to vote at an election; and no person whose name does not appear in such roll shall vote at an election.Explanation. - [xxx] [Explanation was omitted by Tamil Nadu Act 32 of 1980].]
