Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 85L] [Entire Act] State of Andhra Pradesh - Subsection Section 85L(2) in Andhra Pradesh Municipalities Act, 1965 (2)The expenditure towards contingencies for undertaking normal activities of the Board shall be met out of the Fund provided by the State Government.]
