Section 32(a) in The U.P. Municipalities Act, 1916
(a)inspect, or cause to be inspected, [by an officer not below the rank of a Sub-Divisional Officer] [Inserted by U.P. Act No. 7 of 1949.] any immovable property used or occupied by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or Joint Committee or any work in progress under the direction of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of such committee;
