Section 70 in The Chhattisgarh Municipal Corporation Act, 1956
70. Corporation may call for proceedings, etc. from Committee.
- The Corporation may at any time call for any extract from any proceeding of any committee and for a return, statement, account or a report concerning or connected with any matter with which any such Committee is empowered by this Act to be; and every such requisition shall he complied with by such committee without unreasonable delay.
