Section 94(2) in Karnataka Municipal Corporations Act, 1976
(2)[ Any officer of the Government authorised by the Government in this behalf by a general or a special order shall have power,(a)to enter on, and inspect, or cause to be entered on and inspect any immovable property occupied by any corporation or any institution under its control or management or any work in progress under it or in its direction;(b)to call for any extract from a proceeding of any Corporation or of any committee or from any book or document in the possession of, or under the control of corporation;(c)to require a corporation to take into consideration any objection which appears to him to exist to the doing of anything which is about to be done or is being done by such corporation or any information which he is able to furnish and which appears to him to necessitate the doing of a certain thing by Corporation and to make a written reply to him within a reasonable time stating its reasons for not desisting from doing or not doing such thing.
