- The [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] may, -(a)inspect, or cause to be inspected, [by an officer not below the rank of a Sub-Divisional Officer] [Inserted by U.P. Act No. 7 of 1949.] any immovable property used or occupied by a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or Joint Committee or any work in progress under the direction of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of such committee;(b)by order in writing call for and inspect a book or document in the possession or under the control of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of such committee;(c)by order in writing require a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or such committee to furnish such statements, accounts, reports or copies of documents, relating to the proceedings or duties of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or committee, as [it] [Substituted by U.P. Act No. 7 of 1949.] thinks fit to call for; and(d)record in writing for the consideration of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or of such committee, any observations as [it] [Substituted by U.P. Act No. 7 of 1949.] thinks proper in regard to the proceedings or duties of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or committee.
