Section 26 in The City of Nagpur Corporation Act, 1948
26. [ Power of Mayor and Deputy Mayor to call special meeting. [Section 26 was substituted by Maharashtra 26 of 1999, Section 13.]
- 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.]
