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State of Madhya Pradesh - Section

Section 17 in The M.P. Prakoshtha Swamitva Rules, 1976

17. Adjourned meetings. - If any meeting of owners cannot be organised because a quorum has not attended the owners who are present, may adjourn the meeting to a time not less than forth-eight hours from the time the original meeting was called. If at such adjourned meeting also, no quorum is present the owners present in person being nor less than two shall form a quorum.