Section 20 in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
20. Special provision for preparation of rolls on changes in jurisdiction and on consequential re-delimitation of wards.
(1)If there is any change in the jurisdiction of a Town Panchayat or Third Grade Municipality or Municipality or Corporation or if the ward of the Town Panchayat or Third Grade Municipality or Municipality or Corporation is delimited a new, in accordance with law and if it is necessary to prepare the rolls urgently, the State Election Commission may direct that the rolls shall be prepared-(a)by putting together the rolls of the existing wards or divisions comprising the new wards or divisions so formed; and(b)by making appropriate alteration in the arrangements, serial numbering and headings of the rolls so compiled.(2)The roll so prepared shall be published in the manner specified in rule 18 and on such publication, shall be the roll for the newly created Town Panchayat or Third Grade Municipality or Municipality or Corporation or delimited ward or division.
