Section 86(2) in The Delhi Municipal Corporation Act, 1957
(2)Full reports, if any, of such proceedings shall similarly be available for inspection by any [persons referred to in clause (b) of sub-section (3)] of section 3 [Substituted by Act 67 of 1993, section 64, for "members of the Corporation" (w.e.f. 1-10-1993)] without charge and by any other person on payment of a fee of eight annas.
