Section 31 in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
31. Executive authorities of local bodies to furnish certificated extracts from property-tax assessment books.
- The executive authority of a municipal council [*] [The words 'or district board' and 'district board' were omitted Tamil Nadu Act 23 of 1973.] or panchayat or panchayat union council or the Revenue Officer of the [municipal] [Substituted far the words 'Corporation of Madras' by section 21 (2) Tamil Nadu Act 23 of 1973.] corporation of [Chennai] [Substituted far the word 'Madras' by Tamil Nadu Act 28 of 1996.] or municipal corporation of Madurai] shall, on application made in this behalf and no payment of such fee as may, from time to time, be fixed by the Government by notification, grant to the' applicant a certified copy of the extract from the property-tax, assessment book of the municipal council, [*] [The words 'or district board' and 'district board' omitted Tamil Nadu Act 23 of 1973.] panchayat or panchayat union council or the [municipal corporation of [Chennai] [Inserted by Tamil Nadu Act 23 of 1973.] or municipal corporation of Madurai], as the case may be, showing the rental value of the building or buildings in respect of which application has been made, relating to the period specified in the application. Such certified copy shall be received as evidence of the facts stated therein, in proceedings under this Act.
