Section 64(1) in The Chhattisgarh Municipalities Act, 1961
(1)Any meeting of the Council may, with the consent of a majority of the [elected] [Inserted by M.P. Act No. 17 of 1994.] Councillors present, be adjourned, from time to time, to a later hour of the same day or to any other date; but except as provided in sub-section (3) of Section 61 no business other than that left over at the adjourned meeting shall be transacted at the next meeting.
