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State of Andhra Pradesh - Section

Section 50A in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

50A.

The municipal council in whose area a trust operates shall pay annually to the trust such amount as may be agreed on between them or as may be fixed by 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.].