Section 266D in The Chandernagore Municipal Corporation Act, 1990
266D. [ Inspection of Corporation works and institutions by Government officers. [Chapter XXA containing sections 266A to 226M inserted by West Bengal Act 9 of 1994.]
- Any work or institution constructed or maintained, or any programme undertaken 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 as the State Government may appoint in this behalf].
