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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(1) in Andhra Pradesh Municipalities Act, 1965

(1)The Chairperson may incur in each case contingent expenditure incidental to the municipal administration--
(i)in the case of third grade or second grade municipality, not exceeding one thousand and five hundred rupees.
(ii)in the case of first grade or special grade or selection grade municipality, not exceeding three thousand rupees.