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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58(4) in The Andhra Pradesh Municipalities (Preparation of Accounts) Rules, 2017

(4)Specific grants can have both capital as well as revenue component, eg., grants for construction of new roads and subsequent repairs and maintenance of roads. Specific grants may be received in advance or as a reimbursement of the expenditure incurred by the municipality. These grants shall be treated as a liability.