Section 44(4A) in Tamil Nadu District Municipalities Act, 1920
(4A)[ No alteration shall be made in any part of the electoral roll for the municipality published under sub-section (2) as revised by any alterations thereto subsequently published under that sub-section or under sub-section (4), after the last date fixed for making nomination of candidates for election to a ward and before the result of the election for the ward is notified.] [This sub-section was inserted by section 15(ii) of the Madras City Municipal Corporation and District Municipalities (Amendment) Act, 1962 (Tamil Nadu Act 10 of 1962)]
