Section 179 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
179. which appears to him to exist to the doing of anything which is about to be
done or is being done by such corporation or any information which he isable to furnish and which appears to him to necessitate the doing of acertain thing by Corporation and to make a written reply to him within areasonable time stating its reasons for not desisting from doing or not doingsuch thing.(3)The Corporation and every Corporation authority and all corporationofficers and other corporation employees shall be bound to afford the officerauthorised under subsection (2) access at all reasonable time to the premises andproperties of the corporation and to all records, accounts and other documentsthe inspection of which he may consider necessary to enable him to discharge hisduties.(4)The officer authorised under sub-section (2) may, after such inspection,
