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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(3) in Andhra Pradesh Disaster Management Rules, 2007

(3)The District Authority shall give notice of its meeting and circulate its agenda at least week days in advance, unless there is an emergency situation on occurrence of a major disaster or a situation of such a threatening disaster, when the District Disaster Management Authority shall meet at the earliest to ensure a smooth and efficient response.