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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 52(2) in Arunachal Pradesh Municipal Act, 2007

(2)If at any during a meeting of the Municipality there is no quorum, it shall be the duty of the person presiding over such meeting either to adjourn the meeting or to suspend the meeting until there is a quorum.