27. Executive authorities of local bodies to furnish information as to certain facts.
- Any creditor may apply to the executive authority of a municipality or the president of a local board for information as to whether his debtor was or is assessed to profession, property or house tax in terms of provisos (B) and (C) to section 3 (ii), and the executive authority, or president shall thereupon grant to such creditor, a certificate in the prescribed from as to whether the debtor named in the application has been so assessed to profession, property, or house tax Such certificate shall be received in every court as evidence of the facts stated therein.
