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

State of Andhra Pradesh - Subsection

Section 51(1)(a) in Andhra Pradesh Municipalities Act, 1965

(a)Every meeting of the council shall be presided over by the Chairperson; in his absence by the Vice- Chairperson and in the absence of both the Chairperson and the Vice-Chairperson by a member included in the panel of temporary chairmen prepared in the manner specified in clause (b). Where no such temporary Chairperson is also present and if there is quorum, one of its members may be chosen by the meeting to preside for the occasion.