(3)Where a meeting has been adjourned under sub-section (2), [The presiding authority shall fix date, time and place for the same as he shall think convenient which shall not be earlier than three days from the date of adjournment.A notice of adjournment exhibited in the municipal office on the day on which the meeting is adjourned shall be sufficient notice of the subsequent meeting.] [Inserted by Bihar Act No. 7 of 2011, dated 27.5.2011.] the business which would have been brought before such meeting shall be brought before, and may be transacted at, the adjourned meeting, and no quorum shall be necessary for such adjourned meeting.
