Section 25(3) in Chennai City Municipal Corporation Act, 1919
(3)Every councillor [*] [The words 'or alderman' were omitted by Tamil Nadu Act XXIV of 1958.] shall have access during office hours to the records of the corporation after giving due notice to the commissioner, provided that the commissioner may for reasons given in writing forbid such access. The councillor [*] [The words 'or alderman' were omitted by section 2 of the Madras City Municipal (AmendmenI) Act, 1958 (Tamil Nadu Act XXIV of 1958).] may appeal against such order to the [Mayor] [Substituted for the word 'President' by section 2 of the Madras City Municipal (Amendment) Act, 1933 Tamil Nadu Act III of 1933).] whose decision shall be final.
