Section 18(1) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006
(1)As soon as the roll is prepared in accordance with these rules, the Electoral Registration Officer shall get printed or cyclostyled or written in manuscript as many copies of the roll as may be directed by the State Election Commission, from time to time. He shall then publish at the office of the Town Panchayat or Third Grade Municipality or Municipality or Corporation and in one or more conspicuous places of the ward the roll along with a notice in the Form 1 by making copies thereof available for inspection by public and political parties.
