Section 531(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The State Government may at any time call upon the Corporation to furnish it with any extract from any proceedings of the Corporation, the Executive Committee, or any other Committee constituted under this Act or from any record under the control of the Corporation and with any statistics concerning or connected with the administration of this Act; and the Corporation shall furnish the same without unreasonable delay.
