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[Cites 0, Cited by 0] [Section 4A(1)] [Section 4A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4A(1)(b) in Andhra Pradesh Urban Areas (Development) Act, 1975

(b)to recover from the Authority concerned the whole of the salary and allowances paid to any such officer and such contribution towards his leave allowances, pension or provident-cum-pension fund of such officer paid by the Government under sub-section (5) of Section 4.