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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Tamilnadu - Subsection

Section 64(2) in Tamil Nadu District Municipalities Act, 1920

(2)A copy of the said inventory shall be deposited in the office of the Revenue Divisional Officer of the division in which the municipality lies, or, where there is no division, in the office of the District Collector, and all changes shall be forthwith communicated to the said Officer or Collector.