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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in Karnataka Urban Development Authorities Act, 1987

(2)The Authority shall meet at such times and shall observe such rules of procedure in regard to the transaction of business at its meetings. There shall be at least one meeting in a month. No business shall be transacted at any meeting unless half the number of total members are present.