Section 111(11) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
(11)No resolution of a Zilla Parishad shall be modified or cancelled within three months after the passing thereof, except by a resolution supported by not less than one-half of [the number of Councillors] [These words were substituted for the word 'The whole number of Councillors' by Maharashtra 43 of 1962, Section 15.] present and passed at an ordinary meeting, whereof notice as required by sub-section (4) has been given and setting forth fully the resolution which it is proposed to modify or cancel at such meeting and the motion or proposition for the modification or cancellation of such resolution.
