Section 9(6) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018
(6)If at any meeting quorum is not present, the presiding authority shall, after waiting for thirty minutes, adjourn the meeting to such hour on the same or following day or some other day as he may think fit and notice of such adjournment shall be affixed on the notice board in die office of the Authority and the business which was to have been brought before the original meeting had there been a quorum shall be brought before the adjourned meeting and may be disposed-off irrespective of the quorum.
