Section 51 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
51.
(1)If the trust fails to repay any loan taken in pursuance of section 50 or any interest or costs due in respect thereof, according to the conditions of the loan, the (Accountant General, Andhra Pradesh), shall make such payment.And the chairman of the municipal council shall forthwith pay from the municipal fund to the said Accountant-General a sum equivalent to the sum paid by him;And the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] may attach the income of the trust and thereupon the provisions of section 5 of the Local Authorities Loans Act, 1914, shall, with all necessary modifications, be deemed to apply.(2)Whenever the chairman of a municipal council has made any payment to the Accountant-General under subsection (1) the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] shall, so far as possible, reimburse the municipal council out of the income attached under that sub-section.
