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[Cites 0, Cited by 0] [Section 54(4)] [Section 54] [Entire Act]

State of Andhra Pradesh - Subsection

Section 54(4)(a) in The Andhra Pradesh Reorganisation Act, 2014

(a)if re-lent to any local body, body corporate or other institution in any local area, be the debt of the State in which the local area is included on the appointed day; or