33. Inspection of municipal works and institution by Government officers.
- A work, or institution, constructed or maintained, in whole or in part at the expense of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.], and all registers, books, accounts or other documents relating thereto, shall at all times be open to inspection by such officers as the [State Government] [Substituted by ALO 1950.] appoints in this behalf.
