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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(5) in The Tamil Nadu Town Panchayats, Third Grade Municipalities, Municipalities and Corporations (Elections) Rules, 2006

(5)The rolls of all wards so prepared, published and put together shall form the electoral roll of the Town Panchayat or Third Grade Municipality or Municipality or Corporation.Explanation. - The electoral rolls for a Town Panchayat or Third Grade Municipality or Municipality or Corporation need not be prepared or amended separately once the electoral rolls of all the constituent wards have been prepared or amended under rule 19.