- No resolution of a Council shall be modified or cancelled within three months after the passing thereof except by a resolution supported by not less than two-thirds of the total number of [elected] [Inserted by M.P. Act No. 17 of 1994.] Councillors and passed at an ordinary meeting, whereof notice shall have been given setting forth fully the resolution which it is proposed to modify or cancel at such meeting and the motion or proposition for the modification or cancellation of such resolution.
