Section 37(4) in Tamil Nadu District Municipalities Act, 1920
(4)Every case in which the powers conferred by this section are exercised shall be forthwith reported to the [State Government] [The word 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for the word 'Provincial' by the Adaptation Order of 1950] by the District Collector with the reasons in full for the exercise of such powers and a copy of the letter shall, at the same time, be sent to the municipal council for information.
