397. Power to call for reports from [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
- The Magistrate of the district or any officer or person whom the State Government may empower in this behalf may -(a)call for any record, register, or other documents in the possession or under the control of any [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or the Executive Officer;(b)require any [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to furnish any return, plan, estimate, statement, account or statistics;(c)require any [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to furnish any information or report on any matter connected, with such [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]; and(d)record in writing for the consideration of any [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] any observation they or he may think proper in regard to its or his proceedings or duties.
