Section 89(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)The presiding authority shall preserve order and may direct any [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.] whose conduct is in his opinion grossly disorderly to withdraw immediately from the meeting of the Corporation. Any [Member] ['Throughout the Act For Substituted 1. Councillor Member 2. Councillors; Members 3. Division; Ward 4. Divisions; Wards 5. Constituency; Ward 6. Constituencies; Wards']vide Act No.17 of 1994.] so ordered to withdraw shall do so forthwith and shall absent himself during the remainder of the day's meeting. If any [Member] [['Throughout the ActFor Substituted
