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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 52(3) in Arunachal Pradesh Municipal Act, 2007

(3)Where a meeting has been adjourned under sub-section (2), the business which would have been brought before such meeting shall be brought before, and may be transacted at, the adjourned meeting.