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State of Gujarat - Section

Section 145 in The Gujarat Municipalities Act, 1963

145. Condition of grant.

- The payment of a grant to a municipality shall be subject to the condition that if there be any amount due from the municipality to the State Government, it shall be lawful for the State Government to recover the amount from the municipality by making the deduction from the amount of the grant payable to the municipality under sub-section (2) of section 144.