Section 33(1) in Tamil Nadu District Municipalities Act, 1920
(1)As soon as may be after the first day of April in every year, and not later than such date as may be fixed by the State Government, the municipal council shall submit to the State Government through the District Collector a report on the administration during the preceding year in such form and with such details as the State Government may direct. If the District Collector makes any remarks on the report, such remarks shall be forwarded to the council and the council shall be entitled within such time as the State Government [fix] [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] to offer or make such explanations or observations as the council thinks fit.
