Section 34(4) in Andhra Pradesh Urban Areas (Development) Act, 1975
(4)The Government may depute any officer to inspect or examine the office of the Authority, service, work or thing and to report thereon and any officer so deputed may for the purposes of such inspection or examination exercise the following powers-(a)to call for any extract from any proceedings of the Authority or other committee constituted under this Act, record, correspondence, plan or other documents ;(b)to call for any return, estimates, statement of accounts or statistics ;(c)to call for any report;and the Authority shall furnish the same.
