Section 38(3) in Tamil Nadu District Municipalities Act, 1920
(3)Municipal authorities and municipal officers and servants shall be bound to afford to inspecting or superintending officers [xxx] [The word 'of Government' were omitted by the Adaptation Order of 1937] appointed under this section such access at all reasonable times to municipal property or premises, and to all [xxx] [The word 'record, account and other' were omitted by section 32(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930(Tamil Nadu Act X of 1930)] documents which, subject to any rules framed for their guidance under section 303(1) and (2)(k), they may consider to be necessary to enable them to discharge their duties of inspection or superintendence.
