Section 417A in The M.P. Municipal Corporation Act, 1956
417A. [ Power of the Government to depute officers to make enquiry, inspection or examination and report. [Inserted by M.P. Act No. 27 of 1974.]
(1)The Government may depute [Divisional Commissioner, Director Urban Administration, or Collector] to make tin enquiry into the affairs of the Corporation or inspection or examination of any department, office, service, work or thing under the control of any Corporation authority and to report to it the result of such enquiry, inspection or examination.(2)Any officer so deputed may, for the purpose of making such enquiry, inspection or examination, inspect the condition of any part of the city and may require the Commissioner-(a)to produce any record, correspondence, plan or document which is in his possession or under his control or which is recorded or filed in his office or in the office of any officer or servant of the Corporation; or(b)to furnish any report, return, plan, estimate, statement, account or statistics, and may examine such witnesses as he thinks fit.(3)Every requisition made under this section shall be complied with by the Commissioner, without delay.]
