Section 81(9)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

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State of Maharashtra - Subsection

Section 81(9)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)The quorum necessary for the transaction of business -

(i)at an ordinary meeting shall be one-third of the total number of Councillors;

(ii)at a special meeting shall be one-half of the total number of Councillors: