Section 70 in The Gujarat Provincial Municipal Corporations Act, 1949
70. Corporation may call for extracts from proceedings, etc. from the Standing Committee, etc.
- The Corporation may at any time call for any extract from any proceedings of any Committee or sub-committee constituted under this Act, and for any return, statement, account or report concerning or connected with any matter with which any such Committee or sub-committee is empowered by or under this Act to deal; and every such requisition shall be complied with by the Committee or sub-committee, as the case may be, without unreasonable delay.
