Section 82(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Upon the written request of the President or of not less than one-fourth of the members of the Committee, the Chairman shall call a special meeting of the Committee on a date not later than seven days after the receipt of such request:Provided that, in computing one-fourth of the members a fraction shall be ignored:[Provided further that, the business to be transacted at such meeting shall also be restricted to the subjects allotted to the committee concerned under section 70.] [This proviso was inserted by Maharashtra 4 of 1974, Section 19(b).]
