Section 87(2) in The Delhi Municipal Corporation Act, 1957
(2)The Administrator may also in any case ask for a copy of any paper or all the papers which were laid before the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any committee thereof and the Municipal Secretary shall forward to the Administrator a copy of such paper or papers.
