Section 47(5) in Chennai City Municipal Corporation Act, 1919
(5)Subject to the provisions of sub-sections (1) to (4), every person who-(a)is not less than [eighteen years] [Substituted for 'twenty-one' by the Constitution 61st Amendment Act, 1988, section 2 dated 28th March, 1989.] of age on the qualifying date; and(b)is ordinarily resident in the city,shall be entitled to be registered in the electoral roll for any one of the territorial divisions referred to in section 45.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.
