Section 35 in Tamil Nadu District Municipalities Act, 1920
35. Collector's power to enforce execution of resolutions.
- If it appears to the District Collector that 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)] of a municipality has made default in carrying out any resolution of the council, the said Collector, after giving 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)], a reasonable opportunity of explanation, shall send a report thereon together with the explanation, if any, of 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)] to the [State Government] [The word 'Provincial Government' were substituted for the word 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for the word 'Provincial' by the Adaptation Order of 1950] and at the same time forward a copy of the same to the council.
