Section 29(4) in The Chhattisgarh Municipal Corporation Act, 1956
(4)No business other than that specified in the notice relating thereto shall be transacted at a meeting except with the consent of two-third of the members present.[The process of preparing the agenda for the meeting shall be as may be prescribed by the State Government.] [Inserted by C.G. Act No. 18 of 2012, dated 1.8.2012.]
