Section 417 in The M.P. Municipal Corporation Act, 1956
417. Power of Government to require returns, etc.
(1)The Government may require the Commissioner to furnish it with-(a)any return, statement, estimates, statistics or other information regarding any matter under the control of any municipal authority of the city;(b)a report on any such matter; or(c)a copy of any document in his charge or under his control.(2)[ The Government may, at any time, for the purpose of satisfying itself as to the legality or propriety of any order passed by the Commissioner or any officer subordinate to him in exercise of the powers 'conferred by or under this Act, or as to the regularity of the proceedings of any meeting of the Corporation or [Mayor-in-Council] [Inserted by M.P. Act No. 13 of 1961.], held in pursuance of the provisions of this Act call for, and examine the record of any case pending before or disposed of by the Commissioner, the Corporation or a [Mayor-in-Council] [Substituted by M.P. Act No. 20 of 1998.] and may pass such orders in reference there to as it thinks fit :Provided that no order shall be varied or reversed unless notice has been given to the parties interested to appear or to be heard in support of such order.]
