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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Gujarat - Subsection

Section 253(3) in The Gujarat Municipalities Act, 1963

(3)If the defendant in any such suit is an officer or servant of a municipality payment of any sum or part thereof payable by him or in consequence of the suit may, with the sanction of the executive committee be made from the municipal fund.