Section 33(2) in Tamil Nadu District Municipalities Act, 1920
(2)The [executive authority] [These words were substituted for the words 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] shall prepare the report; the municipal council shall consider his report and forward it to the State Government with its resolutions thereon, if any.
