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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(3) in Andhra Pradesh Municipal Councils (Constitution of Wards Committees, Election of Chair Persons, Powers and Functions etc.) Rules, 1995

(3)The Chairperson shall preserve over and shall decide all points of order arising at or in connection with the meeting. There shall be no discussion on any point of order and the decision of Chairperson on any point of order shall be final.