396. Access of inspecting officer to [Municipalities] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] property.
- The [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and its [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.], officers-and servants shall be bound to afford to the officers and persons, referred to in Section 394 and 395, such accesses at all reasonable times, to [Municipalities] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] property or premises and to all documents as may, in the opinion of such officers or persons subject to the prescribed rules, be necessary to enable them to discharge their duties under the said sections.
