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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Tamilnadu - Subsection

Section 52(5) in The Madurai City Municipal Corporation Act, 1971

(5)Every person whose name appears in the electoral roll for any ward as so revised shall, so long as such roll remains in force, be entitled, subject to the provisions of this Act, to vote at an election for such ward and no person whose name does not appear in such roll shall vote at such an election.