Section 52 in The Madurai City Municipal Corporation Act, 1971
52. Preparation and publication of electoral rolls, etc.
(1)Any officer of the Government or the corporation authorized in the behalf by the [Tamil Nadu State Election Commission, in consultation with the Government] [Substituted by Tamil Nadu Act 26 of 1994] shall, for the purposes of this Act, prepare and publish in such manner and at such times as the Government may direct, the electoral roll for each of the divisions of the council; [x x x] [The words 'as determined under section 51' omitted by Tamil Nadu Act 27 of 1990.] or the alterations to such roll, as the case may be.Explanation. - The power conferred by this sub-section, on the person so authorized shall include the power to omit, in the manner and at the same time aforesaid, from the electoral roll for any such ward published under this sub-section, the name of any person who is dead or who incurs any of the disqualifications specified in sub-section (2) of section 51 [or who is disqualified to be included in such part of the electoral roll for any territorial constituency of the Tamil Nadu Legislative Assembly as relates to that division:] [Inserted by Tamil Nadu Act 26 of 1994.]Provided that the name of any person omitted from the electoral roll for the division by reason of a disqualification under clause (c) of sub-section (2) of section 51 shall forthwith be reinstated in that roll if such disqualification is, during the period such roll is in force, removed under any law authorizing such removal.[(1-A) To assist the person authorised under sub-section (1) the [Tamil Nadu State Election Commission] [Added by Tamil Nadu Act 26 of 1994.] may employ such persons as it thinks fit.](2)Where after the electoral rolls for the wards of the council [x x x] [The words 'as determined by the Government under section 49' were omitted by Tamil Nadu Act 27 of 1990.] or any alterations to such rolls have been published under sub-section (1), the boundaries of any such wards 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 (Tamil Nadu State Election Commission) [Substituted by Tamil Nadu Act 26 of 1994.]] may direct the electoral rolls for each of the wards concerned.(3)[xxx] [Omitted by Tamil Nadu Act 26 of 1994.](4)The electoral roll for any division published under sub-section (1), as revised by any alterations thereto subsequently published under that sub-section or under sub-section (2), shall remain in force until the publication under subsection (1) of a fresh electoral roll for that ward.(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.
