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 64] [Entire Act] State of Andhra Pradesh - Subsection Section 64(4) in Andhra Pradesh Municipalities Act, 1965 (4)The Commissioner shall, so far as the funds to the credit of the council permit, be bound to comply with such order.
