Section 110 in The Gujarat Provincial Municipal Corporations Act, 1949
110. Power of Corporation to borrow from banks against public securities.
- Notwithstanding anything contained in section 109 the Corporation may borrow for the purposes of this act from any bank or banks in which the surplus moneys at the credit of the Municipal Fund or the Transport Fund may be deposited, against any public securities in which for the time being the cash balances of the Corporation may be invested.
