Section 34 in Tamil Nadu District Municipalities Act, 1920
34. Power of [State Government] [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] and Collector for purposes of control.
(1)The District Collector may enter on and inspect, or cause to be entered on and inspected, any immovable property or any work in progress under the control of any municipal authority in his district.(2)Tire State Government or the District Collector may -(a)call for any document in the possession or under the control of any council or executive authority;(b)require any council or executive authority to furnish any return, plan, estimate, statement, account or statistics;(c)require any council or executive authority to furnish any information or report on any municipal matter;(d)record in writing, for the consideration of the council or executive authority any observations they or he may think proper in regard to its or his proceedings or duties.
