88. Forwarding of minutes to the State Government.
(1)The Municipal Secretary shall forward to the State Government a copy of the minutes of the proceedings of each meeting of the municipality or of the committees within seven days after they are signed..(2)The State Government may, in any case, call for a copy or copies of all or any of the papers laid before the municipality or any committee of the municipality and, thereupon, the Municipal Secretary shall forward to the State Government a copy or copies of such paper or papers.
