Section 51(4) in The Madurai City Municipal Corporation Act, 1971
(4)No person registered in the electoral roll for a division shall be entitled to be registered in the electoral roll for any territorial division or ward, as the case may be, of any City (other than the City of Madurai), 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 [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919) and 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1920 (Tamil Nadu Act V of 1920) and the [Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958)] [This Act was, repealed and re-enacted as the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994).]
