Section 66(1) in The Mumbai Municipal Corporation Act, 1888
(1)The corporation may at any time require the [Commissioner] [This word was substituted for the word 'Mayor' by Maharashtra 27 of 1999, Section 19(a). (w.e.f. 23-4-1999).]-(a)to produce any record, correspondence, plan or other document which is in his possession or under his control as [Commissioner] [This word was substituted for the word 'Mayor' by Maharashtra 27 of 1999, Section 19(a). (w.e.f. 23-4-1999).], or which is recorded or filed in his office or in the office of any municipal officer or servant subordinate to him;(b)to furnish any return, plan, estimate, statement, account or statistics concerning or connected with any matter appertaining to the administration of this Act or the municipal government of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] [except in regard to the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were added by Bombay 48 of 1948, Section 9.]].(c)to furnish a report by himself or to obtain from any head of a department subordinate to him and furnish, with his own remarks thereon, a report, upon any subject concerning or connected with the administration of this Act or the municipal government of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996 (w.e.f. 4.9.1996).] [except in regard to the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were added by Bombay 48 of 1948, Section 9.]].
