Section 337(1) in Karnataka Municipalities Act, 1964
(1)The municipal council may require the Municipal Commissioner to furnish it with,-(a)any return, statement, estimate, statistics, or other information regarding any matter appertaining to the administration of this Act or to the municipal government of the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.];(b)a report on any such matter; and(c)a copy of any document in his charge:Provided that in emergent cases which do not admit a delay till a meeting of the municipal council is called, the president may call for the information, return, statistics, estimate, or other information, referred to above.
