Section 86 — Circulation of minutes and inspection of minutes and reports of proceedings.

(1) Minutes of the proceedings of each meeting of 1 [ 2 [the Corporation]] shall be circulated to all the 3 [persons referred to in clause (b) of sub-section (3) of section 3] and shall at all reasonable times be available at the municipal office for inspection by any other person on payment of a fee of eight annas. (2) Full reports, if any, of such proceedings shall similarly be available for inspection by any 3 [persons referred to in clause (b) of sub-section (3) of section 3] without charge and by any other person on payment of a fee of eight annas.

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