Section 48AB(2) in The Madurai City Municipal Corporation Act, 1971
(2)Written notice of intention to make the motion, in such form as may be fixed by the State Government, signed by such number of councillors as shall constitute not less than [three-fifth] [Substituted for the words 'one half' by Tamil Nadu Municipal laws (Amendment Act, 2007 (Tamil Nadu Act 37 of 2007).] of the sanctioned strength of the council, together with a copy of the motion which is proposed to be made, shall be delivered in person to the Commissioner by any two of the councillors signing the notice.
