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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 54(2) in Arunachal Pradesh Municipal Act, 2007

(2)The presiding officer of a meeting may direct any Councillor, whose conduct is, in his opinion, grossly disorderly, to withdraw immediately from the meeting, and every councillor so directed shall do so forthwith and shall absent himself during the remainder of the meeting.