Section 69 — Power of Corporation to call for extracts of proceedings from the Committees.

1 [ 2 [The Corporation]] may at any time call for any extract of any proceedings of the Standing Committee, 3 [the Wards Committee], the Delhi Rural Areas Committee, the Education Committee or of any other committee or sub-committee constituted or appointed under this Act and for any return, statement, account or report concerning or connected with any matter with which any such committee or subcommittee is empowered by or under this Act to deal; and every such requisition shall be complied with by any such Committee or sub-committee without any unreasonable delay.

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