70B. Power of Board to require returns, reports, production of documents, etc.
(1)The Board may require the Housing Commissioner to furnish it with,-(a)any return, statement, estimate, statistics or other information regarding any matter pertaining to the administration of this Act;(b)a report on any such matter; and(c)a copy of any document in his charge.(2)The Housing Commissioner shall comply with every requisition without unreasonable delay.]
