Section 31 in Andhra Pradesh Municipalities Act, 1965
31. Council's power to call for records.
- The council may, at any time, require the Chairperson to produce any document which is in his custody. The Chairperson shall comply with every such requisition unless in his opinion compliance therewith would be prejudicial to the interests of the council or of the public, in which case he shall make a declaration in writing to that effect.
