Section 449(2) in The Gujarat Provincial Municipal Corporations Act, 1949
(2)If within fourteen days from the delivery of any such requisition, the same is not complied with, the [State] [This word was substituted for the word 'Provincial' by the adaptation of Laws Order, 1950.] Government may by a written order authorise and direct some person to receive from the bank in which the Municipal Fund is lodged the sum or sums mentioned in the said order.
