Section 27 in Chennai City Municipal Corporation Act, 1919
27. Council's power to call for records of committees.
- The Council may, at any time, call for an extract from [the proceedings of a standing committee or a wards committee] [Substituted by the Tamil Nadu Municipal Corporation Laws Amendment and Special Provisions) Act, 1994 (Tamil Nadu Act 26 of 1994).] or of any committee or for any return, statement, account or report connected with any matter with which such committee is empowered to deal; and every such requisition shall be [complied with by the standing committee or the wards committee] [Substituted by the Tamil Nadu Municipal Corporation Laws (Amendment and Special Provisions) Act, 1994 ( Tamil Nadu Act 26 of 1994).] or other committee, as the case may be.
