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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(3)The Government either suo motu or on a report made to them and after giving a reasonable opportunity to the member concerned to represent his case, shall on being satisfied that a vacancy has arisen under sub-rule (2) of this rule declare the seat of the person concerned to be vacant.