Section 325 in Tamil Nadu District Municipalities Act, 1920
325. Summons to attend and give evidence or produce documents.
- The [executive authority] [These words were substituted for the word 'chairman' by Tamil Nadu Act XV of 1933.] may summon any person to attend before him and to give evidence or produce documents, as the case may be, in respect of any question relating to taxation, or inspection, or registration, or to the grant of any licence or permission under the provisions of this Act.Notices, Etc.
