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[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Maharashtra - Subsection

Section 91(1)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)the Chairman of any such Committee may, in relation to subjects allotted to the Committee-
(i)call for any information, return, statement, account, or report from any officer employed by or holding office under the Zilla Parishad or any servant thereof; and
(ii)enter on and inspect any immovable property occupied by the Zilla Parishad or any institution under the control and management of the Zilla Pariashad or any work or development scheme in progress undertaken by the Zilla Pariashad or under its direction: