Section 54(3) in The Gujarat Municipalities Act, 1963
(3)In the case of supersession of the municipality or of the Pilgrim Committee, a new Pilgrim Committee shall be constituted by the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.] such Committee shall consist of six persons nominated by the [Director] [This word was substituted for the words 'Development Commissioner' by Gujarat 6 of 1965, section 5.] and shall continue until the municipality is reestablished, and a new Pilgrim Committee is constituted in accordance with the provisions of this section, or in case of supersession of the Pilgrim Committee, until the Pilgrim Committee is re-established.
