Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] Union of India - Subsection Section 49(3) in The Manipur Municipalities Act,1994. (3)The Chairperson, or in his absence the Vice-Chairperson may, on a written requisition of not not less than one-half of the total number of Councillors, call a special meeting.
