Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 126A] [Entire Act] State of Gujarat - Subsection Section 126A(3) in The Gujarat Provincial Municipal Corporations Act, 1949 (3)Every grant under this section shall be made after due appropriation made by the State Legislature by law in this behalf.
