Section 70(1) in The Delhi Municipal Corporation Act, 1957
(1)[A Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] may at any time require the Commissioner—(a)to produce any record, correspondence, plan or other document which is in his possession or under his control as Commissioner or which is recorded or filed in his office or in the office of any municipal officer or other municipal employee subordinate to him;(b)to furnish any return, plan, estimate, statement, account or statistics concerning or connected with any matter pertaining to the administration of this Act or the municipal government of [the area of the Corporation] [Substituted by Delhi At 12 of 2011, section 2(c), for "Delhi" (w.e.f.13-1-2012)] [*] [The words except in regard to the "Delhi Electric Supply Undertaking" omitted by Act 67 of 1993, section 50 (w.e.f. 1-10-1993)] [*] [The words or "The Delhi Transport Undertaking" omitted by Act 71 of 1971, section 7 and Sch.II (w.e.r.f. 3-11-1971)];
