Section 55(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The requisition for such special meeting shall be signed by not less than one-half of the total number of Councillors [* * *] [The brackets and the words '(excluding the co-opted Councillors)' were deleted by Maharashtra 41 of 1994, Section 141(b).] and shall be sent to the Collector:[Provided that any co-opted Councillor co-opted on the Council before 31st May, 1994 shall not have the right to sign the requisition for the special meeting and shall also have no right to vote at such special meeting.] [This proviso was inserted by Maharashtra 41 of 1994, Section 141(c).]
