Section 450(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)The [State] [This word was substituted for the word 'Provincial' by the adaptation of Laws Order, 1950.] Government may at any time call upon the Corporation to furnish it with any extract from any proceedings of the Corporation, the Standing Committee, the Transport Committee or any other committee constituted under this Act or from any record under the control of the Corporation and with any statistics concerning or connected with the administration of this Act; and the Corporation shall furnish the same without unreasonable delay.
