Section 113 in The Calcutta Municipal Corporation Act, 1980
113. Power of the State Government to call for records, etc. -
The State Government may at any time require any municipal authority-(a)to produce any record, correspondence, plan or other documents,(b)to furnish any return, plan, estimate, statement, accounts or statistics, and(c)to furnish or obtain any report, and thereupon such authority shall comply with such requirement.
