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[Cites 0, Cited by 1] [Section 51(5)] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(5)(b) in Andhra Pradesh Municipalities Act, 1965

(b)If a member is so named by the Chairperson, the Chairperson shall at a meeting of the council forthwith put the question that the member (naming him) be suspended from functioning in the council as such for a period not exceeding three consecutive months reckoned from the date of that meeting. Provided that the council may, at any time resolve that such suspension be terminated.