Section 38(2) in Tamil Nadu District Municipalities Act, 1920
(2)All schools, hospitals, dispensaries, vaccine stations, choultries and other institutions maintained by any municipal council and all [xxx] [The words 'registers, books, account and other' were omitted by section 32(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] documents relating thereto shall, at all times, be open to the inspection of such officers as the [State Government] [The words 'registers, books, account and other' were omitted by section 32(i) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)] may appoint in that behalf.
