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[Cites 0, Cited by 0] [Section 107(7)] [Section 107] [Entire Act]

State of Andhra Pradesh - Subsection

Section 107(7)(a) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(a)for the purpose of defraying expenses pending the receipt of revenues receivable by it in respect of the period of account in which those expenses are chargeable; or