Section 171(1) in Andhra Pradesh Municipalities Act, 1965
(1)The Council shall, at the cost of the municipal fund, cause the public streets and bridges to be maintained and repaired and may, from the same fund, meet the cost of all improvements to the same which are necessary or expedient for the public safety or convenience.Provided that the powers of the council under this sub-section shall also be exercisable by the Chairperson where the cost of maintenance, repair or improvement does not exceed(a)rupees one thousand five hundred per annum in the case of second grade or third grade municipality;(b)rupees three thousand per annum in the case of any other municipality.
