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State of Tamilnadu - Section

Section 44 in The Coimbatore City Municipal Corporation Act, 1981

44. Government's power to call for records.

- The Government may, at any time require the council or the Commissioner-
(a)to produce any record, correspondence, plan or other document;
(b)to furnish any return, plan, estimate, statement, account or statistics;
(c)to furnish or obtain any report.