Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Tamilnadu - Subsection Section 37(1) in Chennai City Municipal Corporation Act, 1919 (1)The Mayor shall have full access to all records of the corpora lion and may obtain reports from the Commissioner on any matter connected with the administration of the corporation.
