27. Executive authorities of local bodies to furnish information as to certain facts.
- Any creditor may apply to the executive authority of a municipality, a panchayat, a panchayat union or a township or the Revenue Officer or Commissioner of the Municipal Corporation of [Chennai] [Substituted for the word 'Madras' by the Tamil Nadu Act 28 of 1996.] or Madurai for information as to whether such debtor was or is assessed to the property or house tax or profession tax in terms of clauses (iii) and (iv) of the proviso to section 3(3) and the executive authority or Revenue Officer or Commissioner shall, thereupon, grant to such creditor a certificate in the prescribed form as to whether the debtor named in the application has been so assessed to property or house tax or profession tax. Such certificate shall be received as conclusive proof of the facts slated therein.
