25. Executive authorities of local bodies to furnish information as to certain facts.
- Any creditor may apply to the executive authority of municipality, a panchayat, a panchayat union or a township or the Revenue Officer or Commissioner of the Municipal Corporation of [Chennai] [Substituted of the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996)] or of Madurai for information as to whether his debtor was or is assessed to profession, property or house tax in terms of clauses (ii) and (iii) of the first proviso to section 2(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 profession, property or house-tax. Such certificate shall be received in every Court as evidence of the facts stated therein.
