Section 30(2) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(2)The moneys required, in the first instance, to establish such fund, and any deficiency from time to time occurring in such fund by reason of the excess of expenditure over receipts shall, subject to such rules as 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.] may frame in this behalf, be supplied out of the general municipal fund or out of moneys borrowed in pursuance of this Act.
