Section 154(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)After consideration, of an appeal under sub-section (2), and after making such inquiries as may be necessary, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or the said officer may with due regard to the provisions of sub-section (4), allow or disallow the proposal of the Commissioner and may, if it or he thinks fit, specify conditions, including conditions as to the payment of compensation by the Commissioner, subject to which it or he allows the proposal.
