Section 64 in Tamil Nadu District Municipalities Act, 1920
64. Inventory of municipal property.
(1)The [executive authority] [These words were substituted for the words 'chairman' by section 17(1) of the Madras District Municipalities (Amendment) Act, 1933 (Madras Act XV of 1933)] shall maintain an inventory of all immovable property owned by the municipal council or to which the council has a reversionary right.(2)A copy of the said inventory shall be deposited in the office of the Revenue Divisional Officer of the division in which the municipality lies, or, where there is no division, in the office of the District Collector, and all changes shall be forthwith communicated to the said Officer or Collector.
