42. Furnishing of copies or extracts from the municipal assessment book.
- [The Chief Executive Officer of the Corporation] [Substituted for 'Scheme' by Central Provinces and Berar Act VII of 1944, section 10.] shall furnish the Chairman at his request, with a copy of, or extracts from the [municipal assessment list authenticated under section 133 of the City of Nagpur Corporation Act, 1948,] [Substituted by M.P. Act, XIV of 1952, section 11.] on payment of such fees as may be prescribed by rule made under section 89.
