Section 420 in Gauhati Municipal Corporation Act, 1971
420. Government's power to call for records, etc.
- The Government may at any time require the Corporation (a) to produce any records correspondence, plan of other documents in its possession or under its control; (b) to furnish any return, plan, estimate statement, accounts or statistics relating to the proceedings, duties or works of the Corporation or any of the municipal authorities: and (c) to furnish or obtain and furnish any report.
