Section 16(3) in Maharashtra Jeevan Authority Act, 1976
(3)[the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall have power to call for any return, statement of accounts, report, statistics or other information from any local body or other body or individual which is required by it for the exercise of its powers and performance and discharge of its duties and functions under this Act, and such body or individual shall be bound to furnish such information.
