Section 30(1) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(1)The receipts of a municipal council under this Act or any town-planning scheme made thereunder shall form a separate town planning fund and all expenditure underThis act or any town - planning scheme thereunder shall be defrayed out of such fund. No portion of the fund shall, except with the sanction of the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] be expended for purposes not provided for by this Act.
