Section 56(3) in Jammu and Kashmir Municipal Corporation Act, 2000
(3)Where a meeting has been adjourned under sub-section (2) the business which would have been brought before the original meeting if there had been a quorum present, shall be brought before, and may be transacted at an adjourned meeting, whether there is quorum present or not:Provided that notice of an adjourned meeting under sub-section (2) and (3) shall be given to all Councillors.
