Section 86 in The Delhi Municipal Corporation Act, 1957
86. Circulation of minutes and inspection of minutes and reports of proceedings.
(1)Minutes of the proceedings of each meeting of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] shall be circulated to all the [persons referred to in clause (b) of sub-section (3) of section 3] [Substituted by Act 67 of 1993, section 64, for "members of the Corporation" (w.e.f. 1-10-1993)] and shall at all reasonable times be available at the municipal office for inspection by any other person on payment of a fee of eight annas.(2)Full reports, if any, of such proceedings shall similarly be available for inspection by any [persons referred to in clause (b) of sub-section (3)] of section 3 [Substituted by Act 67 of 1993, section 64, for "members of the Corporation" (w.e.f. 1-10-1993)] without charge and by any other person on payment of a fee of eight annas.
