Section 66C(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(1)The Chairperson of the Area Sabha shall convene a meeting of the Area Sabha. The Secretary of the Area Sabha shall, thereafter issue a notice of the meeting specifying the date, time, and place, as is fixed by the Chairperson. Every such meeting shall be given wide publicity in the area of the Area Sabha:Provided that, a period of not more than six months shall elapse between the two meetings of the Area Sabha.
