Section 36(3) in The Delhi Municipal Corporation Act, 1957
(3)The Mayor shall have full access to all the records of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] and may obtain reports—[***] [The letter and brackets (a), omitted by act 67 of 1993, section 33 (w.e.f. 1-10-1993)] from the Commissioner on any matter connected with the municipal government of [the area of the corporation] [Substituted by Delhi Act 12 of 2011, section 3(a), for "Delhi" (w.e.f. 13-1-2012)][***] [Clause (b) omitted by Act 67 of 1993, section 33 (w.e.f. 1-10-1993)]
