Section 51(11) in The Gujarat Municipalities Act, 1963
(11)Any general meeting may, with the consent of a majority of the councillors present, be adjourned from time to time to a later hour on the same day or to any other day; but no business shall be transacted at any adjourned meeting, other than left undisposed of at the meeting from which the adjournment took place.A notice of such adjournment posted in the Municipal office shall be deemed sufficient notice of the adjourned meeting.
