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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Housing Board Act, 1956

8. Vacancy of a member.

- If a member.
(a)becomes subject to any of the disqualifications mentioned in Section 6, or
(b)tenders his registration in writing to the Government; or
(c)is absent without the permission of the Board from three successive ordinary meetings of the Board, he shall cease to be a member.