5. Right of anandravans to inspect inventory and accounts.
(1)The inventory and the accounts of each year of the Malabar Era shall be available for inspection at the tarwad house by the major anandravans throughout the month of Vrischikam following such year, and any such anandravan may take copies of or extracts from the same.(2)If the inventory or accounts are not made available for inspection as provided for in sub-section (1), the Court of a District Munsif having jurisdiction over the place [where the tarwad house is situated, or where such house is situated outside the [State of Tamil Nadu] [Substituted for the words 'where the tarwad house is situated' by clause (3) of and the Schedule to the Tamil Nadu Adaptation of Laws Order, 1957.], the Court of a district Munsif having jurisdiction over the place where any property of the tarwad is situated] may on application by any major anandravan, and after notice to the karnavan, pass an order causing the inventory or accounts to be produced in Court and allowing the anandravan to inspect, or to take copies of extracts from, such inventory or accounts.
