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[Cites 0, Cited by 3] [Section 52] [Entire Act]

State of Bihar - Subsection

Section 52(2) in The Bihar Municipal Act, 2007

(2)The Presiding Officer of a meeting may direct any Councillor, whose conduct is, in his opinion, grossly disorderly, to withdraw immediately from the meeting, and every Councillor so directed shall do so forthwith and shall absent himself during the remainder of the meeting.