Section 29(3) in The M.P. Municipal Corporation Act, 1956
(3)[Subject to the provisions of [Section 18 or 23-A or 24] [Substituted by M.P. Act No. 13 of 1961.], notice of every meeting] specifying the time and place thereof and the business to be transacted there at shall be dispatched to every Councillor and exhibited at the Municipal Office seven clear days before an ordinary meeting and three clear days before a special meeting :Provided that if the notice [other than a notice of meeting under [Section 18 or 23-A or 24] [Inserted by M.P. Act No 13 of 1961.] has been exhibited at the Municipal Office, failure to serve it on a councillor shall not affect the validity of a meeting.
