Section 4(2) in Tamil Nadu Panchayats (Disclosure of Assets and Liabilities by Chairman, Vice-Chairman and Members of Panchayat Union Council) Rules, 1999
(2)Such return shall be deemed to be a public document and the secretary, with the permission of the panchayat union council, may, subject to such condition including payment of fees specified in rule 5 give to any person on demand a copy of such return.
