Section 66(17) in The Gujarat Provincial Municipal Corporations Act, 1949
(17)the grant of loans for building purposes to municipal servants [***] [The words 'drawing a monthly salary of not more than four hundred rupees' were deleted by Gujarat 1 of 1979, Section 10 (w.r.e.f. 26-09-1978).] on such terms and subject to such conditions as may be prescribed by the Corporation;
