332. Inspection of municipal works and registers by members.
- With the previous sanction of the [President] [Substituted by U.P. Act No. 7 of 1949.] any member of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may inspect any work or institution, constructed or maintained, in whole or part, at the expense of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], and any register, book, accounts or other document belonging to, or in the possession of, the [Municipality] [Substituted by U.P. Act No. 12 of 1994.],
