Section 24 in The Gujarat Municipal Finance Board Act, 1979
24. Duty of local authorities to assist.
(1)All local authorities shall render such help and assistance and furnish such information to the Board and shall make available for the inspection and examination of (and if necessary, preparation of copies from) such records, and other documents as the Board may require to discharge and perform its duties and functions under this Act.(2)Without prejudice to the provisions of sub-section (1), every local authority shall on demand make available to the Board certified copies of or extracts from assessment lists and other relevant documents in connection with assessment of annual letting value of premises and levy of taxes, fees and charges.(3)Without prejudice to other provisions of this Act and notwithstanding anything contained in any other law for the time being in force under which any local authority is constituted, the State Government may give to any local authority such directions as in its opinion are necessary or expedient for enabling the Board to discharge its duties and perform its functions under this Act and thereupon it shall be the duty of the local authority to comply with such directions.
