Section 54 in The Manipur Municipalities Act,1994.
54. Modification and cancellation of resolution.
- No resolution of a Nagar Panchayat or of a Council shall be modified or cancelled except by a resolution supported by not less than twothirds of the total number of Councillors and passed at a meeting whereof notice shall be given setting forth fully the proposed resolution to modify or cancel at such meeting and the motion of proposition for modification or cancellation of such resolution.
