Section 33(3) in Tamil Nadu District Municipalities Act, 1920
(3)The report [and the resolutions thereon, if any] [These words were inserted by section 29 of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).], shall be published in such manner as the council, subject to the approval of 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 the word 'Provincial' by the Adaptation Order of 1950], may direct.Controlling Authorities
