Section 2(51) in The Gujarat Provincial Municipal Corporations Act, 1949
(51)"public securities" means-(a)securities of the Central Government or any [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government,(b)securities, stocks, debentures or shares the interest whereon has been guaranteed by the Central or the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government,(c)debentures or other securities for money issued by or on behalf of any local authority in exercise of the powers conferred by any enactment for the time being in force in any part of [the territory of India] [This portion was substituted for the words 'the Dominion of India', by the Adaptation of Laws Order, 1950.],(d)securities expressly authorised by any order which the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government makes in this behalf;
