Section 14(a) in The Gujarat Municipal Finance Board Act, 1979
(a)subject to the Local Authorities Loans Act, 1914 (Act. No. IX of 1914) or the Saurashtra Local Authorities Loans Act, 1951 (Saurashtra Act No. XVIII of 1951) and to any general or special order made by the State Government made in this behalf,-(i)to grant loans to the local authorities out of the Fund,(ii)to distribute on behalf of the State Government grant-in-aid of the revenues of the local authorities out of the amounts provided to the Board by the Government for that purpose, for the performance by such authorities of their duties and functions under the Bombay Provincial Municipal Corporations Act 1949 (Bombay LIX of 1949) or as the case may be the Gujarat Municipalities Act, 1963 (Gujarat 34 of 1964);
