Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Gujarat - Subsection

Section 109(1)(i) in The Gujarat Provincial Municipal Corporations Act, 1949

(i)no loan shall be raised for the execution of any work other than a permanent work, which expression shall include any work of which the cost should, in the opinion of the [State] [This words was substituted for the word 'Provincial' by the adaptation of Laws Order, 1950.] Government, be spread over a term of years;