Section 50 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
50.
(1)When a trust has been duly constituted, the provisions of Chapters I to VIII of this Act, shall, within the area entrusted to it for town-planning purposes, apply in full as though the words "trust" and "chairman of the trust" were substituted for "municipal council" or council " and "chairman of the council" or "Chairman".(2)A trust constituted under this chapter shall be deemed to be a local authority, as defined in the Local Authorities Loans Act, 1914, for the purpose of borrowing money under the provisions of that Act, and the making and execution of a scheme under this Act shall be deemed to be a work which a local authority is legally authorised to carry out.
