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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Rules, 2018

(1)Atleast seven (7) clear days' notice shall ordinarily be given for every meeting but in case of urgency such meeting may be called upon a notice of a three (3) clear days, except for the purpose of considering the annual budget estimate.