(c)require any [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] to furnish any information or report on any matter connected, with such [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]; and