Section 2(51)(c) in The Gujarat Provincial Municipal Corporations Act, 1949
(c)debentures or other securities for money issued by or on behalf of any local authority in exercise of the powers conferred by any enactment for the time being in force in any part of [the territory of India] [This portion was substituted for the words 'the Dominion of India', by the Adaptation of Laws Order, 1950.],