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[Cites 0, Cited by 0] [Section 63(25)] [Section 63] [Entire Act]

State of Gujarat - Subsection

Section 63(25)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)[ It shall also be incumbent on the Corporation to make, in its budget for every official year, provision for making expenditure to the extent of such amount, not exceeding ten per cent, of its income for such year other than the income from the proceeds of the Transport Undertaking and any other specified items of income as the State Government may, from time to time, determine and notify in the Official Gazette, for the purpose of providing basic facilities, like water supply, drainage, sanitation, street lights, medical aid, slum clearance and such other matters in areas predominantly populated by members of Scheduled Castes, Scheduled Tribes and other socially and economically backward class of people, and if the expenditure so provided for is not fully incurred in the official year for which it is provided, the balance shall be carried forward in the budget of the next succeeding year. [Sub-section (2) was added by Gujarat 1 of 1979, Section 9 (w.r.e.f. 26-09-1978) (w.r.e.f. 26-09-1978).]