Section 94(1) in Karnataka Municipal Corporations Act, 1976
(1)The Government may at any time require the corporation or the Commissioner,-(a)to produce any record, proceedings, correspondence, plan, or other document;(b)to furnish any return, plan, estimate, statement, account or statistics relating to the proceedings, duties or works of the corporation or any of the municipal authorities;(c)to furnish or obtain and furnish, any report.
