Section 65 in The Chhattisgarh Municipalities Act, 1961
65. Modification and cancellation of resolution.
- No resolution of a Council shall be modified or cancelled within three months after the passing thereof except by a resolution supported by not less than two-third of the total number of [elected] [Substituted by M.P. Act No. 17 of 1994.] Councillors and passed at an ordinary meeting, whereof notice shall have been given setting forth fully the resolution which it is proposed to modify or cancel at such meeting and the motion or proposition for the modification or cancellation of such resolution.
