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

State of Andhra Pradesh - Subsection

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

(b)for the purpose of defraying, pending the receipt of money due in respect of a loan authorized to be raised under sub-section (4), expenses intended to be defrayed by such loan.