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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Andhra Pradesh - Subsection

Section 129(1) in Andhra Pradesh Municipalities Act, 1965

(1)If the expenditure incurred by the Government or by any other municipality to which this Act applies or by any other local authority in the State for any purpose authorised by or under Part II of Schedule II is such as to benefit the inhabitants of a municipality, the council may, with the sanction of the Government, make a contribution towards such expenditure.