Section 88(h) in The Gujarat Provincial Municipal Corporations Act, 1949
(h)every sum payable,-(i)under section 422 or sub-section (1) of section 449 to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government;(ii)under a decree or order of a civil or criminal court passed against the Corporation or against the Commissioner, Deputy Commissioner or Assistant Commissioner ex-officio;(iii)under a compromise of any suit or other legal proceeding or claim effected under section 481;
