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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Andhra Pradesh - Subsection

Section 43(b) in Hyderabad Metropolitan Development Authority Act, 2008

(b)The accounts of the Metropolitan Development Authority shall be subject to audit annually by such person as may be appointed by the Government any such expenditure incurred by that person in connection with such audit shall be payable by the Metropolitan Development Authority.