Section 47 in Chennai City Municipal Corporation Act, 1919
47. [ Electoral rolls for divisional seats and qualification for inclusion therein. [Substituted by Tamil Nadu Act 32 of 1980.]
- [(1) The electoral roll of the corporation shall be the same as the electoral roll of the Tamil Nadu Legislative Assembly prepared and revised in accordance with the provisions of law for the time being in force in the corporation and shall be deemed to be the list of voters of the corporation for the purposes of this Act and that no amendment, transposition or deletion of any entry in the electoral roll of the Tamil Nadu Legislative Assembly made after the last date for making nominations for election in the corporation and before the notification of the result of such election, shall form part of the list of voters for such election, for the purpose of this section.](2)A person shall be disqualified for registration in an electoral roll, if he-(a)is not a citizen of India; or(b)is of unsound mind and stands so declared by a competent Court; or(c)is for the time being disqualified from voting under the provisions of section 71 or any law relating to corrupt practices and other offences in connection with elections.(3)No person shall be entitled to be registered in the electoral roll for more than one territorial division or in the electoral roll for any territorial division in more than one place.(4)No person registered in the electoral roll for a territorial division shall be entitled to be registered in the electoral roll for any other territorial division or ward, as the case may be, of any city (other than the City of [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.]), municipality or Panchayat.Explanation. - For the purpose of this sub-section, the expressions "city" "municipality" and "Panchayat" shall have the meanings respectively assigned to them in the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or in any other law for the time being in force, the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920) and the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 2.1 of 1994).(5)Subject to the provisions of sub-sections (1) to (4), every person who-(a)is not less than [eighteen years] [Substituted for 'twenty-one' by the Constitution 61st Amendment Act, 1988, section 2 dated 28th March, 1989.] of age on the qualifying date; and(b)is ordinarily resident in the city,shall be entitled to be registered in the electoral roll for any one of the territorial divisions referred to in section 45.Explanation. - For the purpose of this section, "qualifying date" in relation to the preparation or revision of an electoral roll under this Act, means the first day of January of the year in which it is so prepared or revised.(6)(a)A person shall not be deemed to be ordinarily resident in the city on the ground only that he owns, or is in possession of a dwelling house therein.(b)A person absenting himself temporarily from his place of ordinary residence shall not by reason thereof cease to be ordinarily resident therein.(c)A person who is a patient in any establishment maintained wholly or mainly for the reception and treatment of persons suffering from mental illness or mental defectiveness, or who is detained in prison or other legal custody at any place, shall not by reason thereof be deemed to be resident therein.(d)If in any case a question arises as to whether a person is ordinarily resident in the city at any relevant time, the question shall be determined by [the [Tamil Nadu State Election Commission] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).]] in accordance with such rules as may be prescribed.]
