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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Andhra Pradesh - Subsection

Section 92(7) in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016

(7)The government may, if it thinks fit, remove for reasons of incompetence or misconduct or for any other compelling or sufficient reason the chairperson or any other member of the Tribunal.