Section 88(3) in Tamil Nadu District Municipalities Act, 1920
(3)The notice to be given under this section shall be in such form as the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] may direct and the transferee or the person to whom the title passes, as the case may be, shall, if so required, be bound to produce before the [executive authority] [These words were substituted for the word 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] any documents evidencing the transfer or succession.
