Section 52(1) in The Manipur Municipalities Act,1994.
(1)No business shall be transacted at a meeting unless a quorum of one-third of the total number of Councillors of a Nagar Panchayat ,or a Council be present:Provided that in cases where the total number of Councillors of a Nagar Panchayat or a Council is not divisible by three, the total number shall be increased by such minimum number as to make the total number divisible by three.
