Section 68 in The Gujarat Municipalities Act, 1963
68. Security when to be taken for performance of contract.
- Subject to the rules made by the municipality in this behalf, the Chief Officer shall require security for the due performance of every contract into which he enters under section 67 and may, in his discretion, require security for the due performance of any other contract into which he enters under this Act.(5)Compulsory Acquisition of Land
