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[Cites 0, Cited by 0] [Section 141(5)] [Section 141] [Entire Act]

State of Andhra Pradesh - Subsection

Section 141(5)(a) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(a)The Chairperson shall convene meetings as often as may be required but not less than once in three months at such place within the jurisdiction of the Authority and at such time as the Chairperson may decide.