Section 44(1C) in Tamil Nadu District Municipalities Act, 1920
(1C)No person registered in the electoral roll for a municipality shall be entitled to be registered in the electoral roll for another municipality, panchayat or city.Explanation. - For the purpose of this sub-section, the expression "panchayat" and "city" shall have the meanings respectively assigned to them in the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [This Act was repealed and re-enacted as the Tamil Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994)], the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996)] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) or the Madurai City Municipal Corporation Act, 1971 (Tamil Nadu Act 15 of 1971) or in any other law for the time being in force.
