(1)A Municipality or any Committee of Municipality may require from the Executive Officer and through him f om any of its officers -(a)any return, statement, estimate, statistics or plan or other information, regarding any matter appertaining to the administration of the Municipality;(b)a report or explanation 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 or in his official capacity or which is recorded or filed in his office or in the office of any servant subordinate to him.
