Section 21(3) in The Punjab Town Improvement Act, 1922
(3)The State Government may require the chairman to furnish it with -(i)any return, statement, estimate, statistics or other information regarding any matter under the control of the trust, or(ii)a report on any such matter, or(iii)a copy of any document in the charge of chairman.The chairman shall comply with every such requisition without unreasonable delay.
