Section 19A(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)The Corporation shall place at the disposal of the Mayor annually, such sum, [***] [This words, letters and figures 'not exceeding Rs. 3000' were deleted by Gujarat 3 of 1999, Section 3 (w.e.f. 01-04-1999).] by way of sumptuary allowance as it may determine.
