Section 4(2) in Tamil Nadu Panchayats (Disclosure of Assets and Liabilities by President, Vice-President and Members of Village Panchayat) Rules, 1999
(2)Such return shall be deemed to be a public document and the executive authority, with the permission of the village panchayat, may, subject to such condition including payment of fees specified in rule 5, give to any person on demand a copy of such return.
