Section 25(3) in Nagpur Improvement Trust Act, 1936
(3)The [State] [Substituted for 'provincial' by A. O., 1950.] Government may require the Chairman to furnish with--(a)any return, statement, estimate, statistics or other information regarding any matter under the control of the Trust, or(b)a report on any such matter, or(c)a copy of any document in the charge of the Chairman.The Chairman shall comply with every such requisition without unreasonable delay.
