- A list of business to be transacted at every meeting of the municipality, except at an adjourned meeting, shall be sent to the registered address of each councillor at least seventy-two hours before the time fixed for such meeting, and no business shall be brought before, or transacted at, any meeting other than the business of which notice has been so given.Explanation. - For the purposes of this section, "registered address" shall be the address for the time being entered in the register of addresses of councillors to be maintained by the Municipal Secretary.
