Section 44(2) in Tamil Nadu District Municipalities Act, 1920
(2)Any officer of the State Government or the Municipality Authorised in this behalf by the [Tamil Nadu State Election Commission] [Substituted by the Tamil Nadu District Municipalities (Amendment) Act, 2001 (Tamil Nadu Act 22 of 2001)] in consultation with the State Government shall, for the purposes of this Act, prepare and publish in such manner and at such lime as the State Government may direct, the electoral roll for the municipality or the alternations to such roll, as the case may be.Explanation. - The power conferred by this sub-section on the person so authorised shall include the power to omit, in the matter and at the times aforesaid, from the electoral roll for the municipality published under this sub-section, the name of the person who is dead or who incurs any of the disqualification specified in sub-section (1-A) [or who is disqualified to be included in such part of the electoral roll for any territorial constituency of the Tamil Nadu Legislative Assembly as relates to that ward:]Provided that the name of any person omitted from the electoral roll for the municipality by reason of a disqualification under clause (c) of sub-section (1-A) shall forthwith be reinstated in that roll if such disqualification is, during the period such roll is in force, removed under any law authorizing such removal.
