Section 44(4) in Tamil Nadu District Municipalities Act, 1920
(4)Where after the-electoral roll for a municipality or any alterations thereto have been published under sub-section (2), the municipality is divided into wards for the first time or the division of the municipality into wards is altered, [or the limits of the municipality are varied] [Inserted by section 2(i)(c) of the Tamil Nadu District Municipalities and Local Board (Amendment) Act, 1947 (Tamil Nadu Act II of 1947)] [the person authorized under that sub-section] [Substituted for the words 'the election authority' by section 3(1)(c) of the Madras City Municipal Corporation District Municipalities and Panchayats (Amendment) Act, 1968 (Tamil Nadu Act 6 of 1968)] shall, as soon as may be after such division or alteration, [or variation] [Inserted by section 2(i)(c) of the Tamil Nadu District Municipalities and Local Board (Amendment) Act, 1947 (Tamil Nadu Act II of 1947)], as the case may be, in order to give effect to the division of the municipality into wards or to the alteration of the wards, [or to the variation] [Inserted by section 2(i)(c) of the Tamil Nadu District Municipalities and Local Board (Amendment) Act, 1947 (Tamil Nadu Act II of 1947)] of the limits, as the case may be, authorize a re-arrangement and republication and republication of the electoral roll for the municipality or any part of such roll, in such manner as the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950] Government may direct.
