Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 85(3)] [Section 85] [Entire Act] State of Gujarat - Subsection Section 85(3)(a) in The Gujarat Municipalities Act, 1963 (a)The sum payable to the municipality under sub-section (2) by way of cost shall be determined by the officer making requisition under sub-section (1).