Section 27 in Tamil Nadu Agriculturists Relief Act, 1938
27. Executive authorities of local bodies to furnish information as to certain facts.
- Any creditor may apply to the [executive authority of a municipality, panchayat, panchayat union or township or the Revenue Officer or Commissioner of the Municipal Corporation of Chennai or of Madurai] [Substituted for the words 'executive authority of a municipality, the president of a local board or the Revenue Officer of the Corporation of Madras' by section 23(i) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).] for information as to whether his debtor was or is assessed to profession, property or house tax in terms of provisos (B) and (C) to section 3(ii), and the executive authority [or Revenue Officer or Commissioner] [Substituted for the words 'president or Revenue Officer' by section 23(ii) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).] 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 profession, property, or house tax. Such certificate shall be received in every Court as evidence of the facts stated therein.
