Section 56(5)(a) in Andhra Pradesh Municipalities Act, 1965

[Cites 0, Cited by 0] [Section 56(5)] [Section 56] [Entire Act]

(a)The Commissioner may incur in each case contingent expenditure incidental to the municipal administration,

(i)in the case of a third grade or second grade municipality not exceeding one thousand rupees;

(ii)in the case of first grade municipality, not exceeding fifteen hundred rupees.

(iii)in the case of a special grade or a selection grade municipality, not exceeding two thousand rupees.

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