Section 64(1) in Tamil Nadu District Municipalities Act, 1920
(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.
