Section 48(3) in Chennai City Municipal Corporation Act, 1919
(3)The electoral roll for any division [*] [Omitted by section 15(iii) of the Tamil Nadu Act XXIV of 1958.] under sub-section (1), as revised by any alterations thereto, subsequently published under that subsection or under sub-section (2), shall remain in force until the publication under sub-section (1) of a fresh electoral roll for that division [*] [Omitted by section 15(iii) of the Tamil Nadu Act XXIV of 1958.].
