Section 34(2) in Tamil Nadu District Municipalities Act, 1920
(2)Tire State Government or the District Collector may -(a)call for any document in the possession or under the control of any council or executive authority;(b)require any council or executive authority to furnish any return, plan, estimate, statement, account or statistics;(c)require any council or executive authority to furnish any information or report on any municipal matter;(d)record in writing, for the consideration of the council or executive authority any observations they or he may think proper in regard to its or his proceedings or duties.
