Section 40A(11) in Tamil Nadu District Municipalities Act, 1920
(11)A copy of the minutes of the meeting together with a copy of the motion and the result of the voting thereon shall forthwith, on the termination of the meeting be forwarded by the [Regional Director of Municipal Administration] [The words 'Regional Divisional Officer' were substituted by the words 'Regional Inspector of Municipalities' by Tamil Nadu Act 23 of 1978 and 'Regional Inspector of Municipality' were substituted by 'Regional Director of Municipal Administration' by Tamil Nadu Act 52 of 1998] to the State Government.
