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Union of India - Section

Section 46 in Cantonments Act, 1924

46. Power of Central Government to require production of documents.-

The Central Government [* * *] [The words "or the L.G." were rep. by the A.O.1937.] may at any time require a [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"]
(a)to produce any record, correspondence, plan or other documents in its possession or under its control,
(b)to furnish any return, plan, estimate, statement, account or statistics relating to its proceedings, duties or work
(c)to furnish or obtain and furnish any report.