Section 675 in Greater Hyderabad Municipal Corporation Act, 1955
675. Government's power to call for records.
- The Government may at anytime require the Corporation or Commissioner-(a)to produce any extract from any proceedings of the Corporation, the Standing Committee or any other Committee constituted under this Act, record, correspondence, plan or other document;(b)to furnish any return, plan, estimate, statement of account or statistics;(c)to furnish or obtain any report; and the Corporation or the Commissioner as the case may be, shall furnish the same without unreasonable delay.
