Section 31 in The M.P. Municipal Corporation Act, 1956
31. Adjournments.
- Any meeting of the Corporation may, with the consent of a majority of the [elected] [Inserted by M.P. Act No. 16 of 1994.] councillors present, be adjourned from time to time, to a later hour on the same day or to any other date; but no business other than left over at the adjourned meeting shall be transacted at the next meeting.A notice of such adjournment posted in the Municipal Office on the day on which the meeting is adjourned shall be deemed sufficient notice of the next ensuing meeting.
