Section 60 in The City of Nagpur Corporation Act, 1948
60. Corporation may call for extracts from proceedings, etc., from the [Standing Committee] etc. - The Corporation may at any time call for an extract from any proceedings of [the Standing Committee] and for a return, statement, account or report concerning or connected with any matter with which [the Standing Committee] is empowered by this Act to deal; and every such requisition shall be complied with by [the Standing Committee] without unreasonable delay.
