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[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

State of Andhra Pradesh - Subsection

Section 51(3)(a) in Andhra Pradesh Municipalities Act, 1965

(a)Where the conduct of a member is in the opinion of the Chairperson disorderly, he may direct that such member shall withdraw from the meeting of the council and such member shall thereupon withdraw and shall not be allowed to attend for the remainder of the day's meeting.