Section 81(10) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(10)Except with the permission of the presiding authority (which shall not be given in the case of a motion or proposition to modify or cancel any resolution within three months after the passing thereof), no business shall be transacted and no proposition shall be discussed at any meeting unless it had been mentioned in the notice convening such meeting or in the case of a special meeting, in the written request for such meeting:[Provided that, no such permission shall be granted by the authority for consideration of more than five subjects in the meeting] [This proviso was inserted by Maharashtra 11 of 2002, Section 49.]
