Section 122(6) in The Maharashtra Regional and Town Planning Act, 1966
(6)Every Development Authority shall provide the State Government with such information relating to the undertaking of the Authority as the State Government may from time to time require, and for that purpose shall permit any person authorised by the State Government in that behalf to inspect and make copies of the accounts, books, documents or papers of the Development Authority and shalt afford such explanation thereof as that person or the State Government may reasonably require.
