(1)Every municipality shall:(a)maintain all its records duly catalogued and indexed in a manner and form which facilitates the municipal authority under this Act to disclose the required information at regular intervals to the public,(b)ensure that all the records that are appropriate to be computerized are within reasonable time, which shall not exceed two months from the date of commencement of this Act, subject to the availability of resources, computerized and connected through a network, so that access to such records is facilitated.
