Section 24 in Reductions and Remissions (Andhra Pradesh)
24.
Instrument in the nature of a memorandum, agreement or security bond furnished to or made or entered into by a contractor for the execution of any work entrusted to him by, or for the due performance of any contract with,-(a)the Indian Army Ordnance Corps Department, or(b)the Ordnance and Clothing Factories, or(c)the Military Farms Department, or(d)the Opium Department, or(e)the Forest Department, or(f)the State Railway Department, or(g)the Public Works Department, or any other administrative department empowered to execute public works, or(h)the Revenue Department in the said province in respect of minor irrigation works contracts.
