Section 111(7) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(7)If less than one-third of the total number of Councillors [ [* * * *] [This portion was inserted by Maharashtra 6 of 1975, Section 35(b)] who are for the time being entitled to sit, vote or participate in any meeting of the Zilla Parishad] be present at a meeting at any time from the beginning to the end thereof, the presiding authority shall adjourn the meeting to such hour on the following or some other future date as he may reasonably fix; a notice of such adjournment shall be put up in the office of the Zilla Parishad, and the business which would have been brought before the original meeting, had there been a quorum thereat, shall be brought before the adjournment meeting, and may be disposed of at such meeting or at any subsequent adjournment thereof, whether there be quorum present or not.
