Section 58(d) in Tamil Nadu District Municipalities Act, 1920
(d)submit to the council a final statement of the audit and a duplicate copy thereof to the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] within a period of three months from the end of the financial year, or within such other period as the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950] may notify.
