Section 144 in The Gujarat Municipalities Act, 1963
144. Power of Government to make grants.
- [(1) The State Government may, after considering the recommendations of the [Finance Commission or otherwise] [Sub-sections (1) and (2) were substituted by Gujarat 12 of 1979, Schedule, item 2.] determine whether for augmenting the finances of a municipality for any of the purposes of this Act it is necessary to make any grant to the municipality and if so, the amount thereof.(2)The grant so determined shall be made to the municipality every year but it may be revised after a period of every five years having regard to the recommendations of the [Finance Commission or otherwise] [These words were substituted for the words 'Gujarat Municipal Finance Board' by Gujarat 17 of 1993, section 19.] in respect of the revision of grants to municipalities.].(3)Every grant under this section shall be made after due appropriation made by the State Legislature by law in this behalf.
