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[Cites 0, Cited by 0] [Section 141(5)] [Section 141] [Entire Act]

State of Andhra Pradesh - Subsection

Section 141(5)(f) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(f)Subject to the provisions of this Act, the Authority may make guidelines to regulate its own procedure, and, in particular, the holding of meetings, the notice to be given of such meetings, the proceedings thereat, the keeping of minutes and the custody, production and inspection of such minuted.