Section 270(1) in The Gujarat Municipalities Act, 1963
(1)Where, on an application from a municipality, the officer authorised in this behalf by the State Government is of the opinion that any person who in his capacity as a councillor, officer, or servant of a municipality had, in his custody any record, money or other property belonging to the municipality is, after his retirement, removal or suspension from office, or on his otherwise ceasing to hold office, as the case may be, not likely to deliver such record or property or pay such money, the officer so authorised may by a written order, require that the record, property or money so detained be delivered or paid to the municipality forthwith.
