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 9] [Entire Act] State of Andhra Pradesh - Subsection Section 9(5) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018 (5)The quorum for meetings of the Authority shall be one-third of the total number of members of the Authority or five (5) members whichever is higher.
