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[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(3)(b) in Andhra Pradesh Municipalities Act, 1965

(b)If any member who has been ordered to withdraw, continues to remain in the meeting, the Chairperson may take steps to cause him to be removed.