Section 47(4) in Chennai City Municipal Corporation Act, 1919
(4)No person registered in the electoral roll for a territorial division shall be entitled to be registered in the electoral roll for any other territorial division or ward, as the case may be, of any city (other than the City of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.]), municipality or Panchayat.Explanation. - For the purpose of this sub-section, the expressions "city" "municipality" and "Panchayat" shall have the meanings respectively assigned to them in the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or in any other law for the time being in force, the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 2.1 of 1994).
