52. Power of [Municipality] [Substituted by U.P. Act No. 12 of 1994.] to require reports, etc. from President
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may require the [President] [Substituted by U.P. Act No. 7 of 1949.] to furnish it with, -(a)any return, statement, estimate, statistics or other information regarding any matter appertaining to the administration of the municipality;(b)a report or explanation on any such matter; and(c)a copy of any record, correspondence or plan or other document which is in his possession or control as [President] [Substituted by U.P. Act No. 7 of 1949.] or which is recorded or filed in his office or in the office of any municipal servant.(2)The [President] [Substituted by U.P. Act No. 7 of 1949.] shall comply with every requisition made under sub-section (1) without unreasonable delay.(3)Nothing in this section or in any other provision of this Act shall be deemed to prevent the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] from making regulations authorizing the asking of questions by members at its meetings, subject to such conditions and restrictions as may be prescribed in the regulations.
