Section 117(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)If any money borrowed by the Corporation or any interest or costs due in respect thereof is or are not repaid according to the conditions of the loan, the [State] [This words was substituted for the word 'Provincial' by the adaptation of Laws Order, 1950.] Government, if it has itself given the loan, may and in other cases shall, on the application of the lender, attach the Municipal Fund or the Transport Fund or a portion of the Municipal Fund or the Transport Fund.
