Section 3 in Gujarat Municipalities (Amendment) Act, 1965
3. Amendment of section 144 of Guj. 34 of 1964.- In section 144 of the principal Act, to sub-section. (1), the following proviso shall be added, namely:-
"Provided that the committee appointed by Government Resolution, General Administration Department No. CIC/4062/M, dated the 26th October, 1962 for studying the question of payment of grants to municipalities and submitting its recommendations in that behalf to the State Government shall be deemed to be a Committee appointed under this sub-section and where the State Government determines the amount of grant to any municipality after considering the recommendations of the said committee, the grant shall be deemed to be a grant determined under this sub-section."
