Section 81(14) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(14)Any meeting may, with the consent of a majority of the Councillors present be adjourned from time to time to a later hour on the same day or to any other day; but no business shall be transacted at any adjourned meeting other than that left undisposed of at the meeting from which the adjournment took place. A notice of such adjournment pasted up at the municipal office shall be deemed to be sufficient notice of the adjourned meetings;[Notwithstanding anything contained in clause (9), except for the meeting adjourned while having quorum, no quorum shall be necessary for an adjourned meeting.] [This portion was substituted by Maharashtra 15 of 2012, Section 13 (w.e.f. 4-8-2012).]
