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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Telangana - Subsection

Section 97(e) in Greater Hyderabad Municipal Corporation Act, 1955

(e)every meeting of the Standing Committee shall be presided over by the chairman, if the chairman is present at the time appointed for holding the meeting, and, if the chairman is absent, by such one of the members present as may be chosen by the meeting to be the Chairman for the occasion;