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[Cites 0, Cited by 0] [Section 106(1)] [Section 106] [Entire Act]

State of Gujarat - Subsection

Section 106(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)report to the Standing Committee any material impropriety or irregularity which he may at any time observe in the expenditure or in the recovery of money due to the Corporation or in the municipal accounts;