Section 485 in The Delhi Municipal Corporation Act, 1957
485. Power of Central Government [or the Government] [Inserted by Act 67 of 1993, section 122 (w.e.f. 1-10-1993)] to require production of documents.
- The Central Government [or the Government] [Inserted by Act 67 of 1993, section 122 (w.e.f. 1-10-1993)] may at any time require the Commissioner—(a)to produce any record, correspondence, plan or other document in his possession or under his control;(b)to furnish any return, plan estimate, statement, account or statistics relating to the proceedings, duties or works of [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any of the municipal authorities;(c)to furnish or obtain and furnish any report.
