Section 141(4)(b) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

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State of Andhra Pradesh - Subsection

Section 141(4)(b) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(b)A disclosure under clause (a) shall be recorded in the minutes of the meeting of the Authority and, after the disclosure, that member,-

(i)shall not take part in any deliberation or decision of the Authority with respect to that transaction or project; and

(ii)shall be disregarded for the purpose of constituting a quorum of the Authority for such deliberation or decision.