Section 25(4) in The City of Nagpur Corporation Act, 1948
(4)No business other than that specified in the notice relating thereto shall be transacted at a meeting.[26. Power of Mayor and Deputy Mayor to call special meeting. - The Mayor, or in any such event as aforesaid, the Deputy Mayor, may whenever he thinks fit call a special meeting, and shall be bound to do so within two weeks of the receipt of a written requisition signed by not less than three members of the Standing Committee.]
