Section 64(3) in The Chhattisgarh Municipalities Act, 1961
(3)A notice of adjournment of a meeting under sub-section (1) or sub-section (2) shall contain the time, date and place of the next ensuing meeting and-(a)shall be posted in the Municipal Office on the day on which the meeting is adjourned and such posting shall be deemed sufficient notice of the next ensuing meeting to the Councillors who were present in the meeting;(b)shall be served on the Councillors who were not present in the meeting but where such adjournment not after a period exceeding twenty-four hours, it shall not be necessary to serve such notice and the posting of the notice in the Municipal Office as aforesaid, shall be deemed as sufficient notice of the next ensuing meeting.
