Section 449 in The Gujarat Provincial Municipal Corporations Act, 1949
449. Expenses of measures enforced under section 448 how to be recovered.
(1)When any such order as is mentioned in sub-section (2) of section 448 shall have been made, the Corporation shall cause to be paid to the [State] [This word was substituted for the word Provincial by the adaptation of Laws Order, 1950.] Government the sum or sums of money of which payment shall from time to time be required, in pursuance of the said order, in any requisition made by the [State] [This word was substituted for the word Provincial by the adaptation of Laws Order, 1950.] Government.(2)If within fourteen days from the delivery of any such requisition, the same is not complied with, the [State] [This word was substituted for the word 'Provincial' by the adaptation of Laws Order, 1950.] Government may by a written order authorise and direct some person to receive from the bank in which the Municipal Fund is lodged the sum or sums mentioned in the said order.(3)The said bank shall, upon production of the said written order, forthwith pay the said sum or sums to the person therein authorized to receive the same and the said written order shall be sufficient discharge to the said bank from all liability to the Corporation in respect of any sum or sums so paid by it out of the Municipal Fund.
