Section 44(1D) in Tamil Nadu District Municipalities Act, 1920
(1D)Subject to the provisions of sub-sections (1), (1-A), (1-B) and (1-C), every person who-(a)is not less than eighteen years of age on the qualifying date; and(b)is ordinarily resident in a municipality, shall be entitled to be registered in the electoral roll for that municipality.Explanation. - For the purpose of this section, "qualifying date" in relation to the preparation or revision of an electoral roll under this Act, means the first day of January of the year in which it is so prepared or revised.
