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[Cites 0, Cited by 1] [Section 11(3)] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(3)(A) in The Gujarat Municipalities Act, 1963

(A)under clause (c) of sub-section (2) by reason of his-
(i)having any share or interest in any lease, sale or purchase of any immoveable property or in any agreement for the same, or
(ii)having a share or interest in any joint-stock company or in any society, registered or deemed to be registered under the Gujarat Co-operative Societies Act, 1961 which shall contract with or be employed by or on behalf of the municipality, or
(iii)having a share or interest in any newspaper in which any advertisement relating to the affairs of the municipality may be inserted, or
(iv)holding a debenture or being otherwise interested in any loan raised by or on behalf of the municipality, or
(v)having a share or interest in the occasional sale to the municipality of any article in which he regularly trades or in the purchase from the municipality of any article, to a value in either case not exceeding in any official year one thousand rupees or such higher amount not exceeding five thousand rupees as the municipality with the sanction of the State Government may fix in this behalf: