Section 54(2) in The Coimbatore City Municipal Corporation Act, 1981
(2)Where after the electoral rolls for the divisions of the council or any alterations to such rolls have been published under sub-section (1), the boundaries of any such divisions are altered, the person authorized under that sub-section shall, in order to give effect to such alteration of boundaries, re-arrange and re-publish in such manner as the State Election Commission may direct the electoral rolls for each of the divisions concerned.
