Section 7 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
7.
(1)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 appoint a person to be Director of Town-Planning for the state and may assign to him from time to time such salary and establishment as they think fit.(2)The cost of such officer and his establishment shall be paid out of the revenues of 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.].Municipal councils shall consult the Director on such matters relating to town-planning and in such manner as may be prescribed. If any difference arises between the Director and a council on any matter so prescribed, it shall be referred to 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.] whose decision shall be final.
