Section 2(21) in The Gujarat Municipalities Act, 1963
(21)"public securities" means-(a)securities of the Central Government and of the State Government,(b)stocks, debentures or shares in railway or other companies the interest whereon has been guaranteed by the Secretary of State for India in Council or the Central or the State Government,(c)debentures or other securities for money issued by or on behalf of any local authority in exercise of powers conferred by a Central Act or an Act of the Legislature of a State, or(d)a security expressly authorised by any order which the State Government makes in this behalf;
