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 0] [Section 48(1)] [Section 48] [Entire Act] State of Gujarat - Subsection Section 48(1)(iv) in The Gujarat Municipalities Act, 1963 (iv)recovery from his pay of the whole or part of any pecuniary loss caused to the municipality by negligence or breach of orders;