Section 422(3) in The Gujarat Provincial Municipal Corporations Act, 1949
(3)The amounts of the salary and other allowances as fixed under sub-section (2), together with all other incidental charges shall be reimbursed to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950.] Government by the Corporation, who shall also pay to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950.] Government such contribution towards the pension, leave and other allowances of such Magistrate or Magistrates and their establishment as may from time to time be fixed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950.] Government;Provided that the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950.] Government may, with the concurrence of the Corporation, direct that in lieu of the amounts payable under this section the Corporation shall pay to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950.] Government annually, on such date as may be fixed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950.] Government in this behalf, such fixed sum as may be determined by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950.] Government in this behalf.VII. References to Magistrates
