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[Cites 0, Cited by 1] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2) in The Manipur Municipalities Act,1994.

(2)If there be no business to be laid before the Nagar Panchayat of the Council at any monthly meeting, the Chairperson shall, instead of calling the meeting, give notice of the fact to each Councillor three days before the date which is fixed for the monthly meeting.