Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 240] [Entire Act] State of Gujarat - Subsection Section 240(3) in The Gujarat Municipalities Act, 1963 (3)Any compensation awarded under sub-section (2) may be recovered as if it were a fine imposed under this section.
