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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1)(f) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974

(f)where a meeting is adjourned for want of quorum and there is no quorum at the adjourned meeting also, the Chairman shall himself dispose of the business at the adjourned meeting and the decision of the Chairman in such case shall be deemed to be the decision of the Tribunal.