Section 51(2) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(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.
