Section 81(11) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(11)Subject to any rules made in this behalf, the order in which the business shall be transacted at any meeting shall be determined by the presiding authority:Provided that, if it is proposed by any Councillor that priority should be given to any particular item of business, or to any particular proposition, the presiding authority shall put the proposal to the meeting and be guided by the majority of votes of the Councillors present and voting, given for or against the proposal.
