Section 381(3) in Chennai City Municipal Corporation Act, 1919
(3)[ For the purpose of deciding whether action should be taken under subsection (2), the commissioner may require any occupier of property to furnish information as to the sum payable by him as rent on account of such property and as to the name and address of the person to whom it is payable; and such occupier shall be bound to furnish such information.] [Added by section 195 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
