Section 84(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The Council or any Committee may require from the Chief Officer, -(a)any return, statement, estimate, statistics or plan or other information regarding any matter pertaining to the administration of the Council:(b)report or clarification on any such matter; and(c)a copy of any record, correspondence, plan or other document which is in his possession or under his control in his official capacity or which is recorded or filed in his office or in the office of any officer or servant subordinate to him.
