(2)Notwithstanding anything contained in sub-section (1), if at an ordinary or a special meeting of a Municipality, the quorum is not present, the person presiding shall adjourn the meeting to some other date, and the business, which would have been brought before the original meeting, if there had been a quorum present, shall be brought before, and transacted at, the adjourned meeting, whether there be a quorum present thereat or not.
