Section 34(3) in Andhra Pradesh Municipalities (Pension-cum-Gratuity Fund) Rules, 1969
(3)When the amount of arrears due to a deceased pensioner exceeds 1 (Rs. 1000 (Rupees one thousand)] payment to the extent of l(Rs. 1000 (Rupees one thousand)) may be made by the Secretary as set forth in Subsidiary Instruction
