Section 526 in The Mumbai Municipal Corporation Act, 1888
526. Power to [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to call for extracts from proceedings, etc.
- The [ [State] [The words 'Provincial Government' were substituted for the words 'Governor-In-Council by the Adaptation of Indian Laws Order in Council.] Government] may at any time call upon the corporation to furnish [it] [The word 'it' was substituted for the word 'him' by the Adaptation of Indian Laws Order in Council.] with any extract from any proceedings of the corporation, of standing committee or of any committee constituted under this Act or from any record under the control of the corporation and with any statistics concerning or connected with the administration of this Act; and the corporation shall furnish the same without unreasonable delay.
