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State of West Bengal - Section

Section 427 in West Bengal Municipal Act, 1993

427. Power of State Government to call for documents, returns or information from Chairman or any officer of Municipality.

- The State Government may, at any time.-
(a)call for any document in the possession or under the control of the Chairman or any officer of the Municipality,
(b)require the Chairman or any officer of the Municipality to furnish any return, plan, estimate, statement, account, report of statistics, or any information whatsoever.