Section 449(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)When any such order as is mentioned in sub-section (2) of section 448 shall have been made, the Corporation shall cause to be paid to the [State] [This word was substituted for the word Provincial by the adaptation of Laws Order, 1950.] Government the sum or sums of money of which payment shall from time to time be required, in pursuance of the said order, in any requisition made by the [State] [This word was substituted for the word Provincial by the adaptation of Laws Order, 1950.] Government.
