Section 67 in Arunachal Pradesh Municipal Act, 2007
67. Power of State Government to call for records etc.
- The State Government may, at any time, require any Municipal Authority-(a)to produce any record, correspondence, or other documents,(b)to furnish any return, plan, estimate, statement, accounts, or statistics, and(c)to furnish or obtain any report, and thereupon such municipal authority shall comply with such requirement.
