- The Commissioner of Division, the Deputy Commissioner, the Sub-divisional Officer or any other officer specially appointed by the State Government by general or special order, mat at all time-(i)enter into and inspect, or cause any other person to enter into and inspect-(a)any municipal office and affairs or, or(b)any immovable property in the occupation of, or(c)any work in progress under, or(d)any institution under the control and administration of the Board, and(ii)call for and inspect any book or document which may be for the purpose of this Act, in the possession or under the control of the Board.
