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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Telangana - Subsection

Section 54(2) in Telangana District Boards Act, 1955

(2)Any meeting may be postponed from time to time with the consent of a majority of the members present but no fresh business shall be taken up for consideration at the next ensuing meeting until the business left undisposed of at the last meeting has been disposed of.