Section 52(1) in The U.P. Municipalities Act, 1916
(1)The [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may require the [President] [Substituted by U.P. Act No. 7 of 1949.] to furnish it with, -(a)any return, statement, estimate, statistics or other information regarding any matter appertaining to the administration of the municipality;(b)a report or explanation on any such matter; and(c)a copy of any record, correspondence or plan or other document which is in his possession or control as [President] [Substituted by U.P. Act No. 7 of 1949.] or which is recorded or filed in his office or in the office of any municipal servant.
