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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(3) in Andhra Pradesh Urban Areas (Development) Act, 1975

(3)The person so appointed and any other person authorised by him in connection with the audit of accounts of the Authority shall have the same right, privilege and authority in connection which such audit as the Accountant-General has in connection with the audit of the Government accounts.