Section 9(13)(a) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

[Cites 0, Cited by 0] [Section 9(13)] [Section 9] [Entire Act]

(a)At an ordinary meeting, business shall be conducted in the following order:

(i)The business postponed at the previous meeting shall then be considered;

(ii)Subjects included in the agenda shall thereafter be considered;

(iii)Any other items may also be considered if permitted by the Presiding Officer.

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