Section 401 in The City of Nagpur Corporation Act, 1948
401. Power of State Government to require returns, etc.
- The State Government may require the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] to furnish it with -(a)any return, statement, estimates, statistics or other information regarding any matter under the control of any municipal authority;(b)a report on any such matter; or(c)a copy of any document in his charge or under his control.
