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(3) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018 (3)In case of an adjourned meeting, such previous notice shall be given as shall be practicable having regard to the period of adjournment.
