Section 41 in Andhra Pradesh Municipalities Act, 1965
41. Subjects not provided for by this Act.
- The Government may, subject to such conditions as they may deem fit to impose and with the consent of council, transfer to the council the management of any institution or the execution of any work not provided for by this Act, and it shall thereupon be lawful for the council to undertake such management or execution:Provided that in every such case, the funds required for such management or execution, shall be placed at the disposal of the council by the Government.
