Section 7(2) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(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.
