Section 54(7) in The Gujarat Municipalities Act, 1963
(7)Section 63 shall not apply to the Pilgrim Committee provided that the municipality shall have power, at any time, to call for any extract from any proceedings of the Pilgrim Committee and for any return, statement of account or report concerning or connected with any matter with which the Pilgrim Committee deals and every such requisition shall, without unreasonable delay, be complied with by the Pilgrim Committee.
