Section 126(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)Every such statement shall be laid before a meeting of the Corporation and shall be published in the Official Gazette and a copy of such statement shall be sent to the [State] [This words was substituted for the word 'Provincial' by the adaptation of Laws Order, 1950.] Government and to the Accountant General,[Gujarat] [This word was substituted for the word 'Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.].[Chapter XAA] [Chapter -XAA was inserted by Gujarat 16 of 1993, Section 16.] Finance Commission
