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State of Haryana - Section

Section 26 in The Haryana Municipal Act, 1973

26. Ordinary and special meetings.

(1)Every meeting of a committee shall be either ordinary or special.
(2)Any business may be transacted at an ordinary meeting unless required by this Act or the rules to be transacted at a special meeting.
(3)When a special and an ordinary meetings are called for the same day the special meeting shall be held as soon as the necessary quorum is present.Conduct of Business