Section 133(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall pay to the Corporation [annually by the 31sl day of March in every year] [These words, figures and letters were substituted for the words, figures and letters 'annually in two half yearly instalments payable by the 30th day of September and the 31st day of March in every year' by Gujarat 8 1968, Section 5.] in lieu of the general tax from which buildings and lands vesting in the [State Government] [These word were substituted for the words 'the Crown for the purpose of the Province', by the Adaptation of Laws Order, 1950.] are exempted by clause (c) of sub-section (1) of section 132, a sum ascertained in the manner provided in sub-sections (2) and (3).
