Section 357A in Tamil Nadu District Municipalities Act, 1920
357A. [ Maintenance of records and disclosure of information by the Municipality including Third Grade municipality and town panchayat. [Inserted by Tamil Nadu Municipal Laws (Fifth Amendment) Act, 2008 (Tamil Nadu Act 37 of 2008).]
- Every municipality including Third Grade Municipality and town panchayat shall, maintain all its records duly catalogued and indexed, and publish such information, in such form, in such manner and at such intervals, as may be prescribed.]Miscellaneous
