(2)For the purpose of inspection or examination, the Director of Local Bodies [or the District Magistrate or the Sub-divisional Officer] [Inserted by the West Bengal Act XLV of 1994, s. 25, w.e.f. 10.10.1994.] [or the Sub-divisional Magistrate or the District Municipal Development Officer] [Inserted by section 15 of the West Bengal Municipal (Amendment) Act, 2009 (West Bengal Act III of 2009) w.e.f. 1.6.2009.] may require the Chairman or any officer of the Municipality-(a)to produce any book, record, correspondence, plan or other document,(b)to furnish any return, plan, estimate, statement, account or statistics, or(c)to furnish or obtain any report.
