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State of West Bengal - Section

Section 369 in West Bengal Municipal Corporation Act, 2006

369. Inspection of works or institution constructed or maintained by Corporation, or register, book, etc. of Corporation, by officers of State Government.

- Any work or institution constructed or maintained, or any programme under-taken in whole or in part, at the expense of the Corporation, and all registers, books, accounts or other documents relating thereto, shall, at all times, be open to inspection by such officers of the State Government as that Government may appoint in this behalf.