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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(2)In case of ordinary meeting, the business to be transacted in the meeting shall be sent to the members at least three (3) clear days before the meeting and in case of a special meeting the business to be transacted shall be mentioned along with the notice for the meeting.