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[Cites 0, Cited by 0] [Section 140(10)] [Section 140] [Entire Act]

State of Andhra Pradesh - Subsection

Section 140(10)(f) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(f)where any person in the service of the Authority whose case does not come within the scope and effect of any pension or other schemes referred to under this section, retires or dies in the service of the Authority or is discharged from such service, the Authority may grant to him or to such other person or persons wholly or partly dependent on him, as the Authority may think fit, such allowance or gratuity as the Authority may determine.