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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Gujarat - Subsection

Section 109(2)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)no portion thereof shall, without previous sanction of the [State] [This words was substituted for the word 'Provincial' by the adaptation of Laws Order, 1950.] Government, be applied to any purpose other than that for which it was borrowed; and